SAMRESH KUMAR DEO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant(s), who are accused for the offence under Ss. 147, 148, 149, 341, 323, 307, 353,332, 333, 337, 393, 448, 427, 506 and 120B IPC and Sec. 27 of the Arms Act, pray for anticipatory bail expressing apprehension of arrest in connection with Sindri P.S. Case No.92 of 2022.

(3.) Innocence has been claimed and undertaking has been given to co-operate with the Investigating Officer. It has been submitted that one of the co-accused, similarly situated, has already been granted anticipatory bail by the Co-ordinate Bench of this Court vide order dtd. 26/4/2023 passed in A.B.A. No.516 of 2023.On the above basis, prayer for anticipatory bail has been made.