RAMESH NATH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 8/6/2022, has renewed the prayer for grant of regular bail in connection with NDPS Case No.25 of 2022 arising out of Chouparan P.S. Case No.163 of 2022 for the offence under Ss. 414/34 IPC and Ss. 17(C)/18(C) of the NDPS Act, pending in the court of Sessions Judge-cum-Special Judge, NDPS, Hazaribag.

(3.) Earlier the prayer for bail of the applicant(s) has been rejected vide order dtd. 14/2/2023 passed in B.A. No.686 of 2023.