TILESHWAR SAO Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The applicants who are in custody since 29/9/2022 have approached this Court for grant of regular bail in connection with Tandwa P.S. Case No.58 of 2022 registered for the offence under Ss. 147, 148, 149, 341, 342, 323, 379, 325, 307, 436, 435, 353, 285, 504 and 506 of the Indian Penal Code and Ss. 3/4 of the Prevention of Damage to Public Property Act.

(3.) It has been submitted by the learned counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.