VIJAY BHUIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 8/5/2022, has renewed the prayer for grant of regular bail in connection with S.T. No.371 of 2022 arising out of Lohsinghna P.S. Case No.85 of 2022, registered for the offence under Ss. 341, 323, 324, 326, 307, 504 and 506 IPC.

(3.) Earlier the prayer for bail of the applicant(s) has been rejected vide order dtd. 16/3/2023 passed in B.A. No.1430 of 2023.