SUNITI BASKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 20/7/2022, has approached this Court for grant of regular bail in connection with S.T. No.107 of 2022 arising out of Jamtara P.S. Case No.108 of 2022 registered for the offence under Ss. 302, 201/34 IPC and Sec. 3/4 of the Prevention of Witch Craft Act, 2001.

(3.) It appears that the applicant is an accused of committing murder.