KALESHWAR GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 27/10/2023, has renewed the prayer for grant of regular bail in connection with Jaldega (Orga O.P.) P.S. Case No.50 of 2023 registered for the offence under Ss. 25(1-B)a/26 of the Arms Act and Sec. 17 of the C.L.A. Act.

(3.) Earlier the prayer for bail of the applicant(s) has been rejected vide order dtd. 8/2/2024 passed in B.A. No.12212 of 2023.