MOHAMMAD AYAZ ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 27/7/2023, has approached this Court for grant of regular bail in connection with Lalpur P.S. Case No.155 of 2023 registered for the offence under Sec. 379 IPC.

(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).