SHARDA TIWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 15/3/2023, has approached this Court for grant of regular bail in connection with S.T. No.309 of 2023 arising out of Parsudih P.S. Case No.30 of 2023 (G.R. No.788 of 2023) for the offence under Ss. 379/302/201/34 IPC, pending in the court of Addl. Sessions Judge-IV, Jamshedpur.

(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).