RANA PRATAP SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondent State.

(2.) The petitioner is apprehending his arrest in connection with Baliapur P.S. Case No.186 of 2022, for the offence registered under Sec. 323, 324, 326, 307, 452, 354, 120B of the IPC, pending in the court of learned Judicial Magistrate, First Class, Dhanbad.

(3.) Learned counsel for the petitioner submits that only minor injury as alleged was there. He further submits that occurrence took place on 29/6/2022 wherein complaint case has been filed on 19/7/2022. On this ground, he submits that privilege of anticipatory bail may kindly be provided to the petitioner.