MANI DAS GOSWAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 6/2/2023, has approached this Court for grant of regular bail in connection with Chanho P.S. Case No.20 of 2023, for the offence under Ss. 20(B)(1)/ 22 and 25 of the N.D.P.S. Act.

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