PRASHANT BHUSHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the O.P. No.2.

(2.) The petitioner is apprehending his arrest in connection with Namkum P.S. Case No. 476 of 2022, for the alleged offences under Ss. 498(A), 504, 506, 34 of the Indian Penal Code and under Sec. ' of Dowry Prohibition Act, pending in the court of learned Judicial Magistrate Ist Class-XII, Ranchi.

(3.) Learned counsel appearing for the petitioner submits that the petitioner is husband of the informant and marriage has been solemnized on 21/11/2021 and the petitioner has filed divorce case before the competent court on 13/12/2022. He further submits that however the said divorce suit was dismissed for default. He further submits that allegations are general and omnibus against all the accused persons and inlaws have been provided privilege of anticipatory bail by the learned Sessions Judge.