AJAY PRADHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the State. This is an application for grant of anticipatory bail filed by the petitioner in connection with PCR case No. 187 of 2012 for the offence registered under Section 420/406/409/323/427/379/34 of the Indian Penal Code and Section 27 of the Arms Act.

(2.) IT reveals that Shankar Paswan, accused No. 1 in the complaint, had taken an amount of Rs. 3,35,000/ - from the complainant on the promise that he would repay the said sum within six months. When the complainant started chasing for refund of the amount paid by him, Shankar Paswan along with this petitioner came on a Scorpio vehicle and threatened the complainant. At the relevant time, the petitioner was having a gun in his hand and he opened fire in the air.

(3.) LEARNED counsel for the State has opposed the prayer.