MD. FIROZ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present bail application has been filed on behalf of the petitioner in connection with Parsudih P. S. Case No. 35 of 2024, registered for the offence under Sec. 394 of the Indian Penal Code.

(2.) As per the FIR, it is alleged by the informant that some unknown persons assaulted the informant while he was returning and his yellow colour scooty, purse, Voter I. D. Card, ATM Card, silver chain and Driving License etc. were looted.

(3.) Heard learned counsel for the petitioner and learned APP for the State.