UMESH PRASAD YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest, the applicant has approached this Court for grant of privilege of anticipatory bail, in connection with Tandwa P.S. Case No. 94 of 2018 corresponding to G.R. No. 856 of 2018 registered for the offence under Ss. 384, 387 and 34 of the Indian Penal Code and under Ss. 17(i)(ii) of the C.L.A. Act., pending in the court of learned Chief Judicial Magistrate, Chatra.

(3.) Innocence of the applicant has been claimed and undertaking has been given for co-operating with the investigating agency and participation in the trial. It has been submitted that all the named accused persons have already been enlarged on bail and this applicant has been roped in on the basis of confessional statement of the co-accused. Further, it has been submitted that earlier the applicant was a Para Teacher now he is working as an employee in Central Coalfield Limited. On the above basis, prayer for anticipatory bail has been made.