RANJEET MEHARA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with P.C.R. Case No.384 of 2018 registered under Sec. 323/341/427/379 of the Indian Penal Code.

(3.) The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner assaulted the complainant and committed theft of his mobile phone. It is further submitted that the allegations against the petitioner are all false. It is next submitted that the petitioner undertakes to pay Rs.5,000.00 to the complainant without prejudice to his defence in this case and also undertakes to cooperate with the trial of the case and also undertakes that he will not annoy or disturb the complainant in any manner during the pendency of the case. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.