DILIP MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest, petitioner above-named has moved this Court for grant of anticipatory bail in connection with Nagri P.S. Case No.211 of 2022 registered under Ss. 420/ 353/ 34 of the Indian Penal Code.

(2.) Heard the parties.

(3.) As per the case of prosecution, Police conducted a raid in village where hauzi was being played by the petitioner and others in which about 150 persons were participating. Police party seized sound box which was objected by the petitioner.