BHOLA DAS @ SHISHIR DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the State.

(2.) This is an application for grant of anticipatory bail filed by the petitioners in connection with Jadugora PS case No. 30 of 2011 for the offence registered under sections 341/323/504/354/34 of the Indian Penal Code.

(3.) There is allegation in the written report that the petitioners had committed house trespass and caused assault to the informant .