SAHDEO SAW 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 17/5/2022, has approached this Court for grant of regular bail in connection with Jainagar P.S. Case No.217 of 2021 registered for the offence under Ss. 147, 148, 149, 326 and 307 of the Indian Penal Code and Sec. 27 of the Arms Act.

(3.) The applicant has been alleged to have fired upon the police and he was the part of the unlawful assembly.