BINOD KUMAR RAM 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 18/3/2023 has approached this Court for grant of regular bail in connection with Namkum P.S. Case No.134 of 2023, registered for the offence under Ss. 147, 148, 149, 326, 307 and 506 of the Indian Penal Code and under Sec. 27 of the Arms Act, pending in the court of learned Judicial Magistrate-1st Class, Ranchi.

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