VISHWAJEET MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) ANTICIPATORY bail application filed by petitioner, Vishwajeet Mishra in connection with Peterbar (Tenughat) P.S. Case No. 73 of 2010 corresponding to G.R. No. 756 of 2010 pending in the court of learned ACJM Tenughat is moved by Sri Sanjay Kumar learned counsel for the petitioner and opposed by Sri Atanu Banerjee learned counsel for opposite party no. 2.

(2.) IT is submitted by learned counsel for the petitioner that petitioner has filed an application for restitution of conjugal rights before Principal Judge, Family Court, Dhanbad. IT is further submitted that no occurrence took place at Tenughat. IT is then submitted that complainant has mishandled petitioner on several occasions which will manifest from Annexure-1 series. Accordingly it is submitted that now petitioner apprehends that if he will be directed to keep complainant, some untoward incident might take place.