KRISHNA MODI AND ORS Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The counsel of the petitioner has submitted that the petitioner is an accused in a case registered under Sections 147/323/341/379/34 of the I.P.C. After investigation, the police has submitted chargesheet under Sections 341/323/325/34 of the Indian Penal Code. But the Court below has taken cognizance of the offences under Sections 147/341/323/379/325/34 of the Indian Penal Code.

(3.) The learned counsel for the petitioner has submitted that the petitioner earlier filed anticipatory bail application in connection with the aforesaid case i.e. A.B.A. No. 2785 of 2011 but after hearing the parties, this Court has rejected the petitioner's prayer for anticipatory bail by the order dated 7.2.2012 (before filing of the chargesheet).