NEEL KAMAL BAURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner is apprehending his arrest in connection with C.P. Case No. 1441/2021 for the offences registered under Sec. 498-A, 406/34 of the Indian Penal Code, pending in the court of Mr. Abhinav Tripathy, learned Judicial Magistrate, 1st Class, Dhanbad.

(3.) This anticipatory bail application arises out of a complaint case.