SHRAWAN BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.P.P and learned counsel for the O.P. No.02.

(2.) The applicant-husband, who is in custody since 23/3/2021, has renewed the prayer for grant of regular bail in connection with S.T. No.117 of 2021, arising out of Pakuriya P.S. Case No.6 of 2021, pending in the court of learned Principal Sessions Judge, Pakur.

(3.) It appears that this applicant has been made an accused for committing the offence under Ss. 304(B)/ 34 of the Indian Penal Code and Ss. 3/ 4 of the D.P Act. Earlier, the bail application of this applicant was rejected, vide order dtd. 28/7/2022, passed in B.A. No.6042 of 2022.