BABAN PARAHIYA 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 Meral PS case No. 119 of 2011 for the offence registered under sections 323/452/380/386/504 of the Indian Penal Code.

(3.) There is allegation in the complaint that the accused persons assaulted the complainant and also branded her as witch. They have also demanded Rs. 10,000/- as rangdari.