SANTOSH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 1/10/2022, has renewed the prayer for grant of regular bail in connection with S.T. No.259 of 2022 arising out of Gola P.S. Case No.88 of 2022 (G.R. No.811 of 2022) registered for the offence under Ss. 399, 402, 414, 420/34 IPC and Ss. 25(1-B)a/26/35 of the Arms Act.

(3.) Earlier the prayer for bail of the applicant(s) has been rejected vide order dtd. 27/4/2023 passed in B.A. No.2412 of 2023.