KANCHAN KUMAR TIWARY 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 10/1/2023, has approached this Court for grant of regular bail in connection with Mango P.S. Case No.11 of 2023.

(3.) It appears that this applicant has been made an accused for committing the offence under Sec. 394 of the Indian Penal Code and Ss. 25(1-B) (a)/ 26/ 35 of the Arms Act.