BINOD LOHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant who is in custody since 18/4/2023 has approached this Court for grant of regular bail in connection with Sessions Trial No.205 of 2023 arising out of Chhipadohar P.S. Case No.10 of 2023, registered for the offence under Ss. 302, 201 and 34 of the Indian Penal Code.

(3.) It has been submitted by the learned counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.