NITISH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The applicant who is in custody since 24/8/2022 has approached this Court for grant of regular bail in connection with Sahibganj (Mufassil) P.S. Case No.93 of 2022 (S.T. No.390 of 2022), registered for the offence under Ss. 25(1-B)a, 26 and 35 of the Arms Act, pending in the court of learned Additional Sessions Judge-III, Sahibganj.

(3.) It appears that the prayer for bail of the applicant has been rejected twice by this Court and again the prayer has been renewed on the ground that charge has already been framed. Further, one country made pistol has been recovered from his possession and for this he has been made accused under the Arms Act.