PAWAL KHALKHO AND ORS Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) This is an application for anticipatory bail flied by the petitioners in connection with Ratu PS case No. 44 of 2013 for the offence registered under sections 143,341,323,379,504 of the Indian Penal Code.

(3.) It reveals that some altercation took place between the informant and the petitioners on account of construction of road. It is alleged that these petitioners have also taken away Rs. 3000/- from the informant in course of scuffle.