ANMOL PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 18/3/2023, has renewed the prayer for grant of regular bail in connection with S.T. No.295 of 2023 arising out of Sadar P.S. Case No.59 of 2023 registered for the offence under Ss. 302/201/120(B)/34 IPC, pending in the court of A.D.J., 1st, Chatra.

(3.) Earlier the prayer for bail of the applicant(s) has been rejected vide order dtd. 10/8/2023 passed in B.A. No.6610 of 2023.