BRAHMACHARI BIRENDRA PAHARIA 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 20.09.2023has approached this Court for grant of regular bail in connection with Ranga P.S. Case No.89 of 2023, registered for the offence under Ss. 376 and 313 of the Indian Penal Code, pending in the court of learned Additional Chief Judicial Magistrate, Rajmahal.

(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.