STATE OF JHARKHAND Vs. ANIL GANJHU

JUDGEMENT

(1.) Leave granted.

(2.) The sole respondent (accused) though served with the notice issued by this Court has chosen not to remain present before this Court either in-person or through an advocate and oppose this appeal.

(3.) This appeal is at the instance of the State of Jharkhand being aggrieved with the order passed by the High Court of Jharkhand at Ranchi dtd. 26/4/2023, releasing the respondent herein on bail in connection with the First Information Report registered with the Police Station, Katkamsandi District, Hazaribagh vide Crime Register No. 29 of 2016 dtd. 28/2/2016 for the offences punishable under Ss. 302, 364, 201 read with Sec. 34 of the Indian Penal Code, 1860 (for short, the IPC).