NANDLAL PRADHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Ss. 147, 148, 149, 341, 323, 324, 325, 326, 307, 302, 504, and 506 IPC.

(3.) Learned counsel for the petitioner submits that the bail application of the petitioner has earlier rejected by this Court vide order dtd. 8/11/2023.