DINESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioners are apprehending their arrest in connection with Kenduadih P.S. Case No.132 of 2022, corresponding to G.R.Case No.96 of 2023, registered for the offence under Sec. 147, 148, 149, 341, 323, 307, 120B, 504, 326 of the IPC and Sec. 25(1-B)a, 26, 27(2), 35 of the Arms Act, pending in the court of learned Judicial Magistrate First Class, Dhanbad.

(3.) Mr. A.K. Kashyap, the learned Senior counsel appearing for the petitioners submits that the petitioners are innocent and bald allegation is made out against the petitioners. He submits that the petitioners have not committed any overt act and due to that no injury has been received by the informant and another victim. According to him, the petitioners have been falsely implicated in the case and there is compromise between the informant and the petitioners and on these grounds, he submits that privilege of anticipatory bail may kindly be provided to the petitioners.