MOHAMMAD TOSIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner apprehends his arrest in connection with Petarwar P.S. Case No. 92 of 2020 (G.R. No. 677 of 2020) for the offence registered under Ss. 147/ 149/ 337/ 352/ 353/ 504/ 188/ 269 of the IPC, pending in the Court of Sub-divisional Judicial Magistrate, Bermo at Tenughat.

(3.) Earlier the petitioner had moved this Court for grant of anticipatory bail in A.B.A. No. 4043 of 2020, which has been rejected vide order passed on 17/9/2020.