SURSEN MUNDU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 8/1/2022 has approached this Court for grant of regular bail in connection with S.T. No.30 of 2022, arising out of Kolebira P.S. Case No.03 of 2022, corresponding to G.R. No.45 of 2022, registered for the offence under Ss. 147/ 148/ 149/ 364/ 302/ 201 of the Indian Penal Code.

(3.) It appears that this applicant has been made an accused for committing murder. The allegation has been made against 13 accused persons. The allegation is general and omnibus in nature. The charge has already been framed on 19/5/2022 and there are altogether 25 charge-sheeted witnesses.