LAWS(JHAR)-2023-12-13

MANISH KUMAR Vs. STATE OF JHARKHAND

Decided On December 14, 2023
MANISH KUMAR Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 13/7/2023, has approached this Court for grant of regular bail in connection with Ormanjhi P.S. Case No.55 of 2023 registered for the offence under Ss. 379/411 IPC, pending in the court of CJM, Ranchi.

(3.) It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on the part of the applicant(s).