JORA SIRKA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 7/9/2022, has renewed the prayer for grant of regular bail in connection with S.T. No.346 of 2022 arising out of Jeteya P.S. Case No.13 of 2016 registered for the offence under Ss. 341, 323, 504, 506, 307/34 IPC.

(3.) Earlier the prayer for bail of the applicant(s) has been rejected vide order dtd. 16/2/2023 passed in B.A. No.13607 of 2022.