MD. PYARE HUSSAIN 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 15/5/2023 has approached this Court for grant of regular bail in connection with Giddi P.S. Case No.73 of 2023, registered for the offence under Ss. 147, 148, 149 and 302 of the Indian Penal Code, pending in the court of learned Judicial Magistrate-1st Class, Hazaribagh.

(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.