LAUKESH KUMAR PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The applicant who is in custody since 8/8/2023 has approached this Court for grant of regular bail in connection with Chandil P.S. Case No.163 of 2023, registered for the offence under Ss. 341/ 354/ 504/ 506/34/ 509 and 387 of IPC and Ss. 25(1-B)a/ 26 and 35 of the Arms Act.

(2.) 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.

(3.) Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that no any incriminating article has been recovered from the possession of this applicant. Further the applicant has no criminal antecedent. On above basis prayer for bail has been made.