KANTI SHARMA 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 Sadar (Mahila) PS case No. 11 of 2012 for the offence registered under sections 452/379/326/323/341/307/120B/ 504 of the Indian Penal Code.

(3.) It reveals from FIR that Awadhesh Kumar Verma ( accused no.1 in the complaint) has assaulted his mother causing fracture injury to her. It is alleged that the petitioner was also assisting her husband in the alleged assault.