BHUWAN RAVIDAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 14/3/2023, has approached this Court for grant of regular bail in connection with Ranga P.S. Case No.23 of 2023 registered for the offence under Ss. 363 and 366A IPC.

(3.) It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on his part.