MADAN KUMAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the opposite party no. 2 has given sufficient opportunity to file counter affidavit but he failed to file any counter affidavit controverting the facts relied upon by the petitioner.

(2.) Heard learned counsel for the parties.

(3.) Apprehending his arrest in connection with Adityapur P.S. Case No. 344 of 2021 instituted under Ss. 468/471/420/406 of the Indian Penal Code, the petitioner has moved this Court for grant of privilege of anticipatory bail.