ROHIT JEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 30/9/2022, has approached this Court for grant of regular bail in connection with Kunda P.S. Case No.46 of 2021 (G.R. No.1469 of 2022) registered for the offence under Ss. 147, 148, 149, 353, 307, 120(B), 124 (A) IPC and Sec. 25 (1-b)a, 26, 35 of the Arms Act and Ss. 17(i) (ii) of the C.L.A. Act.

(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).