NIRMAL MAHTO Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) When the matter is called out, learned counsel for the petitioner is absent.

(2.) This application has been preferred under Sections 439 and 440 of the Code of Criminal Procedure in connection with the offence registered with Ramgarh P.S. Case No. 54 of 2009, corresponding to G.R. Case No. 661 of 2009 (T.R. No. 821 of 2010), for the offence punishable under Sections 392 and 511 of the Indian Penal Code, Sec. 25(1-B)A/26/33 of the Arms Act.

(3.) I have heard learned A.P.P., appearing on behalf of the State, who has submitted that previously preferred bail application being B.A. No. 3238 of 2009 was dismissed on merit by this Court vide order dated 23rd May, 2009.