DABLU KUJUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-accused, by way of the present appeal has challenged the impugned judgment and order dtd. 17/1/2023 passed by the High Court of Jharkhand at Ranchi in B.A. No.11895 of 2022, whereby the High Court has dismissed the said application seeking his release on bail in respect of the FIR being Sukhdeonagar P.S. Case No.-238/2022 dtd. 30/5/2022 registered for the offences under Ss. 302, 120-B/34 of IPC and Sec. 25(1-B) A/26/27/35 of the Arms Act.

(3.) During the course of arguments, it was apprised to the Court that the trial is at the fag end and almost all the witnesses have been examined by the prosecution except one witness.