LAWS(JHAR)-2024-2-27

SUMAN KUMAR Vs. STATE OF JHARKHAND

Decided On February 26, 2024
SUMAN KUMAR Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 29/4/2023, has approached this Court for grant of regular bail in connection with Ramgarh P.S. Case No.30 of 2023 registered for the offence under Ss. 25(1-b)a/26/35 of the Arms Act, pending in the court of J.M., 1st Class, Dumka.

(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).