KALESHWAR MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 11/8/2023, has approached this Court for grant of regular bail in connection with Jama P.S. Case No. 24 of 2018 corresponding to G.R.(S) No. 155 of 2018 registered for the offence under Ss. 409/ 420/ 467/ 468/ 471 and 120(B) of the Indian Penal Code.

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