SITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending her arrest, petitioner- Sita Devi has moved this Court for grant of privilege of anticipatory bail in connection with Sadar P.S. Case No. 93 of 2022 registered under Ss. 341, 323, 307, 504, 494 of the Indian Penal Code.

(2.) Heard the parties.

(3.) It is submitted by learned counsel for the petitioner that the petitioner is the sister of the informant and it is alleged that the petitioner had married the husband of the informant (sister). It is submitted in this regard that general and omnibus allegation of assault has been made but there is nothing to suggest that any injury has been sustained on account of said assault.