SANTOSH YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner apprehends his arrest in a case registered for the offences punishable under Ss. 147, 148, 149, 323, 325, 307, 341, 354(B), 448, 380, 504 and 302 of the Indian Penal Code.

(3.) Learned counsel for the petitioner submits that the petitioner is a person with clean antecedent and the informant alleges that on 30/3/2021, accused Ram Prasad Yadav who is her elder brother-in-law misbehaved with her by cracking dirty jokes which was objected, on which Ram Prasad Yadav caught her by hair and dashed her on the ground and tore her clothes, it is further alleged that on hulla, the minor niece of the informant came to save her when all the accused persons started misbehaving with her and even tore her clothes and assaulted her, further alleges that her son Rohit also came to save her when Mahesh assaulted him by rod leading to fracture of hand, Mantun assaulted the informant by rod hitting on her hand and the petitioner also assaulted the informant by rod on her hand leading to fracture, further alleges that the accused persons also disrobed her.