SURESH BHUIYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The applicant who is in custody since 20/7/2023 has approached this Court for grant of regular bail in connection with Chatra Sadar P.S. Case No.259 of 2017, registered for the offence under Ss. 147/ 148/ 149/ 341/ 323/ 504/ 302 of IPC, Ss. 25(1-B)a/ 26/ 27/ 35 of the Arms Act and Sec. 17(i)(ii) of the C.L.A. Act, pending in the court of learned C.J.M., Chatra.

(2.) The applicant is an accused of committing murder.

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