STATE OF JHARKHAND Vs. DHANANJAY GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal the State is directed against the order dtd. 12/1/2023 passed by the High Court of Jharkhand at Ranchi in B.A. No.12508 of 2022. The respondent-herein is accused No.23 in F.I.R. No.92 dtd. 26/8/2022 registered at Police Station Sindri, District-Dhanbad alleging commission of offences under Ss. 147, 148, 149, 241, 323, 307, 353, 332, 333, 337, 393, 448, 427, 506 and 120-B of the Indian Penal Code, 1860 (I.P.C.) and under Sec. 27 of the Arms Act. The respondent was arrested in connection with the aforesaid crime on 28/8/2023 and his bail application was granted on 12/1/2023.

(3.) Heard learned standing counsel for the State of Jharkhand as also the learned counsel for the respondent.