CORNELIOUS GURIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 17/1/2023, has approached this Court for grant of regular bail in connection with S.T. No.150 of 2023 arising out of Chandwa P.S. Case No.113 of 2022 registered for the offence under Ss. 395, 397, 307, 353 and 412 IPC and Sec. 27 of the Arms 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).