SHAHJAD PAWARIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned.

(2.) The petitioner has approached this Court for grant of regular bail in connection with Chhattarpur P.S. Case No. 142 of 2021, corresponding to S.T. No. 488 of 2023, registered for the offence under Ss. 302, 201 of the Indian Penal Code, pending in the Court of learned Additional Sessions Judge-VI, Palamau at Daltonganj.

(3.) Learned counsel for the petitioner submits that after rejection of his earlier bail application, a development took place; inasmuch as the co-accused, namely, Imtayaz Ansari @ Imtayaj Ansari has been granted bail by the co-ordinate Bench of this Court in B.A. No. 2844 of 2024 and the case of this petitioner is on better footing and for no offence, he is lying in custody since 26/5/2023 and he is ready to abide by every conditions imposed by this court; as such the petitioner may be enlarged on bail.