LALMOHAN NAGESIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 19/4/2022, has approached this Court for grant of regular bail in connection with S.T. No.303 of 2022 arising out of Gurdari P.S. Case No.06 of 2022 registered for the offence under Sec. 302 IPC, pending in the court of Addl. Sessions Judge-IV, Gumla.

(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).