JEEVAN SURIN 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 7/2/2022, has approached this Court for grant of regular bail in connection with Rania P.S. Case No.5 of 2022 registered for the offence under Ss. 414, 468, 471 and 34 of the Indian Penal Code and Sec. 17 of the C.L.A. Act.

(3.) It appears that two persons have been apprehended and one has fled away. The applicant is apprehended person. Investigation is complete.