AJAY SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is apprehending his arrest in connection with Daltonganj P.S. Case No. 104 of 2022, registered under Sec. 147, 148, 341, 323, 379, 354, 504, 506 of the I.P.C., pending in the Court of learned C.J.M., Palamau at Dalgonganj.

(3.) Learned counsel for the petitioner submits that earlier the petitioner and others had moved A.B.A. No. 2515 of 2023 but the said application was confined to only one of the accused Reena Devi @ Roshni Devi @ Rina Devi and thereafter the present anticipatory bail application has been filed. He submits that there are general and omnibus allegation against the petitioner. He submits that allegation of taking money is there against Dharmendra Singh and Jitendra Singh.