LEMBO DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the petitioner, Mr. A.K. Chaturvedy and learned counsel for the State, Mr. Tarun Kumar, APP

(2.) Petitioner has prayed for anticipatory bail in connection with Khunti (AHTU) P.S. Case No.22/2014, corresponding to G.R. No.490/2014 for the offence registered under Ss. 363, 370, 371, 372/34 IPC.

(3.) Considering the same, learned counsel for the State is directed to file counter-affidavit with regard materials collected during the investigation mentioning therein the criminal antecedent of the petitioner.