KUSH KUMAR SINGH @ CHHOTKUN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present anticipatory bail application is taken up today through Video conferencing.

(2.) Heard the learned counsel for the parties.

(3.) The petitioner is apprehending his arrest in connection with Gawan P.S. Case No. 29 of 2019 for the offences punishable under Sections 147/323/498-A/379 of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act, pending in the court of the learned Judicial Magistrate, 1st Class, Giridih.