SALIM BISHAN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner as well as the learned counsel appearing on behalf of the respondent State.

(2.) The petitioner is apprehending his arrest in connection with Dumri P.S.Case No.89 of 2023 registered for the offence under Sec. 147, 148, 149, 341, 323, 325, 307, 379, 506 IPC, pending in the court of learned Additional Chief Judicial Magistrate, Giridih.

(3.) The learned counsel for the petitioner submits that there are case and counter case and the petitioner has earlier moved in A.B.A. No.9824 of 2023 however in the said application that was confined only for petitioner no.2 namely Afsana Khatoon @ Aksana Khatoon and the case of Jamruddin Ansari was not pressed. He submits that subsequently the prayer for anticipatory bail of one of the co-accused namely Jamruddin Ansari was rejected by the Court. He submits that there are case and counter case and in view of that privilege of anticipatory bail may kindly be provided to the petitioner. He submits that the house of the petitioner was burnt by the informant side on that the co-accused lodged the FIR.