BAIDHNATH ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicants, who are in custody since 17/1/2023, have approached this Court for grant of regular bail in connection with (S.T. No.181 of 2023) arising out of Chandankiyari (Baramasia OP) P.S. Case No.13 of 2023 registered for the offence under Ss. 302/34 IPC.

(3.) It appears that the applicants are accused of committing murder.