ARUN KUMAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned A.P.P. for the State.

(2.) This anticipatory bail application has been filed on behalf of the above- named applicant seeking anticipatory bail in connection with Thakurgaon P.S. Case No. 03 of 2022, registered under Ss. 323, 341, 354, 354 (B), 379,504,506/34 of the Indian Penal Code, pending in the court the Judicial Magistrate, Ranchi.

(3.) Learned Counsel for the applicant has submitted that the F.I.R. of this case was lodged against eight named accused including the applicant by the victim herself with these allegations that Bhabhi (sister-in-law) of the informant had illicit relation with Arun Kumar Mahto. On 31/12/2021 this Arun Kumar Mahto came to her while she was cooking food and dragged her to the room of her Bhabhi and made attempt to rape her.