HANIF ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The applicant, who is in custody since 22/10/2020, has approached this Court for grant of regular bail in connection with S.T. No.38 of 2021 arising out of Hansdiha P.S. Case No.5 of 2016 (G.R. No.166 of 2016) registered for the offence under Sec. 394 of the Indian Penal Code. Charge sheet has been submitted under Ss. 395,412 and 120(B) of the Indian Penal Code.

(3.) The informant has been robbed for a sum of Rs.3,00,000.00 by three unknown miscreants as disclosed in the FIR but after investigation robbery has been converted into dacoity.