DHANANJAY KUMAR SONI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned counsel for the State.

(2.) Learned counsel for the State is permitted to place on record the counter affidavit.

(3.) The applicants who are in custody since 28/9/2022 have approached this Court for grant of regular bail in connection with Tandwa P.S. Case No.59 of 2022 registered for the offence under Ss. 147, 148, 149, 341, 342, 323, 379, 448, 427, 307, 436, 435, 285, 504 and 506 of the Indian Penal Code.