PRANTIK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Delay condoned.

(2.) Exemption Applications are allowed.

(3.) The petitioners father and son respectively have been denied anticipatory bail by the High Court of Jharkhand in connection with the First Information Report No.0184 dtd. 10/6/2023 registered with Adityapur Police Station, State of Jharkhand, for the offence punishable under Ss. 406, 420, 504, 506, 120B read with Sec. 34 of the Indian Penal Code (for short, the 'IPC') respectively.