MOHAR 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 2/12/2022, has renewed the prayer for grant of regular bail in connection with Barkagaon P.S. Case No.43 of 2016, corresponding to G.R. No.499 of 2016.

(3.) It appears that this applicant has been made an accused for committing the offence under Ss. 420/ 471/ 120B/ 385/ 387/ 34 of the Indian Penal Code and Sec. 17 of the C.L.A. Act. Earlier, the bail application of this applicant was rejected vide order dtd. 7/2/2023, passed in B.A. No.342 of 2023. Although the incident is of the year 2016, but he has been apprehended in the year 2022 and for that reason his earlier bail application has been rejected.