AJAY YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. R.S. Mazumdar, learned senior counsel for the petitioners and Mr. Prabhu Dayal Agarwal, learned counsel for the State.

(2.) The petitioners are apprehending their arrest in connection with Kenduadih (Gondudih O.P.) P.S. Case No.68 of 2023, registered for the alleged offence under Sec. 147, 148, 149, 448, 341, 323, 325, 354, 307, 504 and 506 of the Indian Penal Code and Sec. 27 of the Arms Act, pending in the Court of the learned Judicial Magistrate, 1st Class, Dhanbad.

(3.) Mr. Mazumdar, learned senior counsel for the petitioners submits that the petitioners have been falsely implicated in the case. He submits that prior to lodging of the present case, the FIR being Kenduadih (Gondudih OP) P.S. Case No.67 of 2023 was lodged by the father of petitioner nos. 5 to 7. He further submits that as a counter blast, the present case has been lodged. He also submits that there are general and omnibus allegations against the petitioners. On these grounds, he submits that the petitioners may kindly be provided privilege of anticipatory bail.