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Judgment
Rajesh Kumar, J
Heard the parties
The applicant, who is in custody since 23.03.2023, has approached this Court for grant of regular bail in connection with Tonto P.S. Case No.08 of 2023 registered for the offence under Section 302 IPC, pending in the court of J.M., 1st Class, Chaibasa.
The applicant is an accused of committing murder of his wife.
It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence has been claimed and participation in the trial has been assured. On the above facts, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail.
From perusal of the record, it appears that the applicant has confessed his guilt before the police and has produced “Dauli”, which is a weapon of crime.
Considering the material available on the record, I am not inclined to enlarge the applicant (s) on bail at this stage. Accordingly, the prayer for bail of the applicant(s) stands rejected.