MD. GULSHAD 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 30/10/2021, has approached this Court for grant of regular bail in connection with Govindpur P.S. Case No.104 of 2021 (G.R. No.6741 of 2022) registered for the offence under Ss. 406, 420, 467, 468, 471, 120B and 34 of the Indian Penal Code.

(3.) The victim has given Car on rent to one of the co-accused and subsequently, he has sold the vehicle. As per the allegation, the applicant is one of the conspirators.