KARAN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with S.T. Case No. 235 of 2022 arising out of Basia P.S. Case No. 31 of 2020 corresponding to Spt. G.R. No. 155 of 2021 for the offences registered under Sec. 307, 302 and 120(B) of the Indian Penal Code and Sec. 27 of Arms Act, pending in the court of learned Additional Sessions Judge-II, Gumla.

(3.) Bail application of the petitioner was earlier rejected by this court vide B.A. No. 629 of 2023 by order dtd. 31/3/2023.