RAJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 3/8/2022, has renewed his prayer for regular bail in connection with S.T. No.125 of 2023 arising out of Sidhgora P.S. Case No.118 of 2022 for the offence u/s 399, 402, 467, 468, 472, 473, 420 and 120B IPC and Sec. 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. 9/2/2023 passed in B.A. No.13707 of 2022.