SANCHU NAYAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The applicant who is in custody since 25/1/2023 has approached this Court for grant of regular bail in connection with S.T. Case No.128 of 2022 arising out of Anandpur P.S. Case No.23 of 2017, corresponding to G.R. Case No.410(S)/2017, registered for the offence under Ss. 376(D) and 323 of IPC.

(2.) The applicant is an accused of committing rape.

(3.) It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part. Innocence has been claimed by the learned counsel for the applicant and undertaking has been given for participation in the trial. It has been submitted that the co-accused has faced the trial and has already been acquitted. On the above basis, prayer for bail has been made