VIVEK YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 9/7/2022, has renewed the prayer for grant of regular bail in connection with Katras P.S. Case No.246 of 2022 registered for the offence under Ss. 414, 467, 468, 420, 328/34 IPC.

(3.) It appears that this applicant has been apprehended with stolen motorcycle.