DOMA SAH 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 22/8/2022 has approached this Court for grant of regular bail in connection with Sahibganj (T) P.S. Case No.99 of 2022, registered for the offence under Ss. 147, 148, 149, 323 and 307 of the Indian Penal Code and under Sec. 27 of the Arms Act.

(3.) It appears that five persons have tried to assault the husband of the informant. Firing has been made. This applicant has also armed with fire arm.