RITESH KUMAR MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the petitioner, Mrs. Ritu Kumar and learned counsel for the State, Mrs. Priya Shrestha, APP.

(2.) Learned counsel for the petitioner has submitted that petitioner is apprehending his arrest in connection with Daltonganj Mahila P.S. Case No.37 of 2021, for the offence registered under Ss. 498(A)/ 323 IPC.

(3.) Learned counsel for the petitioner has further submitted that petitioner is husband and there is matrimonial dispute between the petitioner and informant, who is wife of the petitioner and there is no injury on the person of the victim, as such, petitioner may be enlarged on bail.