CHINTU PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 20/9/2022, has renewed the prayer for grant of regular bail in connection with S.T. No.134 of 2023 arising out of Hunterganj P.S. Case No.164 of 2021 registered for the offence under Sec. 392 IPC.

(3.) Earlier the prayer for bail of the applicant(s) has been rejected vide order dtd. 6/4/2023 passed in B.A. No.1139 of 2023.