DHULLU MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 19/1/2023, has approached this Court for grant of regular bail.

(3.) The applicant is an accused of committing offence under Ss. 147, 148, 149, 341, 323, 307, 120B, 504 and 326 IPC and Ss. 25 (1-b)a, 26, 35 and Sec. 27 (II) of the Arms Act.