VISHAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Defect(s) as pointed out by the office is ignored for the time being.

(2.) Heard learned counsel for the parties.

(3.) Apprehending his arrest, the applicant has approached this Court for grant of privilege of anticipatory bail, in connection with Sukhdeo Nagar P.S. Case No.290 of 2021, corresponding to G.R. Case No.219 of 2022, registered for the offence under Ss. 341/ 323/ 324/ 325/ 379/34 of IPC, pending in the court of learned J.M.-III, Ranchi.