KARAM CHAND HANSDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The defect as indicated out by the office is ignored, as prayed by learned counsel for the applicant.

(2.) Heard learned counsel for the applicant and learned APP for the State.

(3.) This anticipatory bail application has been filed on behalf of the abovenamed applicant seeking anticipatory bail in connection with Siyaljori P.S. Case No.23/2021 under sec. 379/411, pending in the court of learned Judicial Magistrate, 1st Class, Bokaro.