SALMAN KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 31/8/2022, has renewed the prayer for grant of regular bail in connection with Bistupur P.S. Case No.176 of 2022 (G.R. No.1470 of 2022) for the offence under Ss. 25(1-B)(a)/26/35 of the Arms Act.

(3.) Earlier the prayer for bail of the applicant(s) has been rejected vide order dtd. 20/3/2023 passed in B.A. No.1496 of 2023.