RAMBHAJJU YADAV 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 18/12/2021 has approached this Court for grant of regular bail in connection with Hunterganj P.S. Case No.173 of 2019 corresponding to G.R. No.1021 of 2021, registered for the offence under Sec. 395 of the Indian Penal Code.

(3.) It appears that a motor-cycle and some cash have been looted away from the victim and this applicant has been made an accused on the basis of confessional statement of one of the co-accused.