ASFA BIBI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the State.

(2.) This is an application for anticipatory bail flied by the petitioner in connection with Mohammadganj PS case No. 15 of 2012 for the offence registered under sections 148/323/341/337/324 of the Indian Penal Code.

(3.) It reveals from the written report that the petitioner and his associated have assaulted the informant and his companion and the occurrence took place due to land dispute.