PRAVEEN KUMAR RANA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The applicants who are in custody since 12/11/2022 have approached this Court for grant of regular bail in connection with Koderma P.S. Case No.262 of 2022, registered for the offence under Ss. 272 and 273/34 of the Indian Penal Code and 47(A) of the Excise 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.