RABI SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 15/12/2022, has renewed the prayer for grant of regular bail in connection with S.T. No.67 of 2023 arising out of R.I.T P.S. Case No.107 of 2022.

(3.) It appears that the applicant has been made an accused for committing the offence under Ss. 341/ 323/ 326/ 307/ 34 of the Indian Penal Code.