ANKIT 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 11/3/2022 has approached this Court for grant of regular bail in connection with Lalpur P.S. Case No.33 of 2022 (S.T. No.470 of 2022), registered for the offence under Sec. 392 of the Indian Penal Code. Later on charge sheet under Ss. 394, 397 and 411 of the IPC has been submitted.

(3.) It appears that the applicant is accused of mobile snatching.