AMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has been made an accused for the offence under Sections 302, 307 and 34 of the Indian Penal Code and Section 27 of the Arms Act, in connection with Dhurwa P.S. Case No.262 of 2015, corresponding to G.R. No. 6048 of 2015 (S.T. No. 156 of 2016).

(2.) The petitioner has renewed his prayer for bail as the same was earlier rejected by this Court in B.A. No. 4415 of 2016 vide order dated 21st July, 2016.

(3.) Heard learned senior counsel appearing for the petitioner, learned A.P.P. for the State assisted by learned senior counsel appearing on behalf of the informant.