LAL MOHAN BHUMIJ Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The bail application has been filed on behalf of the abovenamed applicants with a prayer to release on bail in connection with Parsudih P.S. Case No.97/2021 under Sec. 379/411 of IPC and sec. 27 of the Arms Act, pending in the court of learned Judicial Magistrate, 1st Class, at Jamshedpur.

(3.) Learned counsel for the applicants has submitted that FIR of this case was lodged by the informant in regard to theft of motorcycle against the unknown persons.