JAGDISH RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant(s), who is an accused for the offence under Ss. 147, 148, 149, 452, 427, 341, 323, 307, 379 IPC and Sec. 27 of the Arms Act, pray(s) for anticipatory bail expressing apprehension of arrest in connection with Sindri P.S. Case No.93 of 2022.

(3.) Innocence has been claimed and undertaking has been given to co-operate with the Investigating Agency/Trial. It has been submitted that for the same incident, three FIRs have been lodged. In the present case, presence of the applicant has been shown, but in another case, presence has not been shown. Thus, there is contradiction. Further, in another case for the same incident, this applicant has already been granted anticipatory bail by this Court. On the above basis, prayer for anticipatory bail has been made.