SHAMIM KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned counsel for the State.

(2.) The applicant, who is in custody since 23/11/2022, has renewed the prayer for grant of regular bail in connection with S.T. No.182 of 2023, arising out of Bariatu P.S. Case No.312 of 2022, registered for the offence under Ss. 341/ 186/ 189/ 332/ 333/ 353/ 34 of the Indian Penal Code.

(3.) It appears that earlier, the prayer for bail of this applicant was rejected vide order dtd. 25/7/2023, passed in B.A. No.3364 of 2023.