MD. DANISH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 13/10/2022, has approached this Court for grant of regular bail in connection with Sector-12 P.S. Case No.89 of 2022 registered for the offence under Ss. 307, 427/34 IPC and Sec. 27 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.486 of 2023.