RAHUL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Delay condoned.

(2.) Having failed to convince the learned Sessions Judge, Godda and the learned Single Judge of the Jharkhand High Court to entertain his prayer for anticipatory bail, the Petitioner has invoked jurisdiction of this Court under Article 136 of the Constitution.

(3.) We have heard Shri Suresh Chand, learned Counsel appearing for the Petitioner and perused the record.