MITHILESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as learned APP.

(2.) PETITIONER has prayed for grant of an anticipatory bail in the event of his arrest or surrender in connection with R.P.F Jamalpur Workshop P.S. Case No. 03/2012 registered under Section 3 of R.P. (U.P.) Act (hereinafter referred to as the 'Act').

(3.) LEARNED counsel for the petitioner submitted that the offence registered under Sections 3 of R.P (U.P) Act, happens to be non bailable, hence petitioner's prayer for grant of anticipatory bail is maintainable. To buttress such plea, referred order dated 20.01.2015 passed in Cr.Misc.No.2449/2015 where in one of the co -accused, Pal Kumar Yadav has been granted anticipatory bail.