BIKRAM DAS Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The applicant who is in custody since 19/8/2022 has approached this Court for grant of regular bail in connection with Dumka (T) P.S. Case No.194 of 2022, registered for the offence under Ss. 341, 385, 387, 506/34 and 120-B of the Indian Penal Code and under Sec. 25(1-B)a and 27 of the Arms Act.

(3.) It appears that the applicant has been apprehended with one country made pistol and one live cartridge.