SANJAY BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned counsel for the State and have also gone through the impugned order.

(2.) The petitioner is praying for grant of bail as he is in connection with S.T. No.696 of 2023 arising out of Ratu P.S. Case No.229 of 2023, registered under Ss. 326, 307/34 IPC and Sec. 27 of the Arms Act. The case is pending in the Court of learned A.J.C.-VI, Ranchi.

(3.) Opportunity was given to the State to oppose the bail, which the State availed and opposed.