VIJAY ANAND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Apprehending their arrest in connection with Chas Mahila P.S. Case No. 23 of 2022 instituted under Ss. 493, 496, 376, 307, 379, 323, 506 and 34 of the Indian Penal Code, later on converted into Ss. 498-A, 323, 506 and 504 of IPC, the petitioners have moved this Court for grant of privilege of anticipatory bail.

(3.) Both anticipatory bail applications arising out of same FIR, have been heard together.