RAHUL KUMAR MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.P.P. for the State.

(2.) The applicant, who is in custody since 20/3/2022, has approached this Court for grant of regular bail in connection with Sadar P.S. Case No.116 of 2022 registered for the offence under Ss. 384, 386, 34 of the Indian Penal Code and Sec. 17(i) (ii) of the C.L.A. Act.

(3.) Extremist, namely, Deepak Kumar Ganjhu @ Bhikhan Ganjhu has been apprehended from Assembly of God Church and School, Xavier Nagar, Dhela Toli and on that basis present FIR has been lodged. Innocence has been claimed and it has been submitted that the applicant is a student and pursuing his study and he has no criminal antecedent.