KAMLESH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.P.P. for the State.

(2.) The applicant, who is in custody since 25/4/2022, has approached this Court for grant of regular bail in connection with Garhwa P.S. Case No.100 of 2022 registered for the offence under Sec. 379 of the Indian Penal Code.

(3.) The applicant is an accused of theft of vehicle and his name has surfaced on the confession of the co-accused.