NARSINGH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner is apprehending his arrest in connection with C.P. Case No. 2080/2020 for the offences registered under Sec. 406/420 of the Indian Penal Code, pending in the court of Sri Nirbhay Prakash, learned J.M.F.C, Dhanbad.

(3.) This anticipatory bail application arises out of a complaint case. Both parties have set up claim and counter claim with regard to the money due to each other on account of their business transaction.