MRITYUNJAY SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest, petitioner- Mrityunjay Singh @ Mrityunjay Kumar Singh has moved this Court for grant of privilege of anticipatory bail in connection with Daltonganj P.S. Case No. 09 of 2021 registered under Ss. 498A, 341, 323, 504, 506, 417, 420, 34 of the Indian Penal Code.

(2.) Heard the parties.

(3.) It is submitted by learned counsel for the petitioner that the present case has been filed after about 11 years of marriage and general and omnibus allegation of subjecting her cruelty by calling her caste name has been levelled.