BABUWA SINGH @ ARJUN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned Addl. Public Prosecutor appearing for the State.

(2.) The petitioner has prayed for grant of regular bail in connection with S.T. No.88 of 2010 arising out of Keredari P.S. Case No.64 of 2008 (dated 19.08.2008) corresponding to G.R. No.2864 of 2008 registered under Sections 147, 148, 149, 332, 353, 307 & 504 of the Indian Penal Code, Section 25-1(ab)/26/27/35 of the Arms Act, Section 17 of the C.L.A. Act and Section 13 of the U.A.P. Act.

(3.) Learned counsel for the petitioner has submitted that coaccused Budhan Turi has been granted bail by a co-ordinate Bench of this Court vide order dated 04.02014 passed in B.A. No.783 of 2014. Learned counsel for the petitioner has further submitted that none of the police personnel has sustained any injury in this case and the petitioner is in custody since 05.12.2017.