BASARAT MIYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 9/1/2023, has approached this Court for grant of regular bail in connection with Barkagaon (Dadikala O.P.) P.S. Case No.13 of 2023 registered for the offence under Ss. 25(1-A), 26(2) and 35 of the Arms Act.

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