MOHAMMAD IRSHAD Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The bail application has been filed on behalf of the abovenamed applicant with a prayer to release on bail in connection with Katkamdag P.S. Case No.28/2022 under Sec. 379 of IPC, pending in the court of learned SDJM, Hazaribag.

(3.) Learned counsel for the applicant has submitted that FIR of this case was lodged against unknown thieves in regard to theft of 1500 metres of 33K V1 Core x 150 HT Cable.