ABDUL KALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The anticipatory bail application filed on behalf of petitioner, who is apprehending his arrest in connection with Radhanagar P.S. Case No. 155 of 2023 for the offence registered under Ss. 290, 420/34 of the Indian Penal Code and Sec. 11 of Bengal Gambling Act pending in the Court of learned Judicial Magistrate, 1st Class, Rajmahal, is pressed into motion.

(2.) As per the prosecution case, the police conducted raid on the information that some persons were involved in gambling. On the approach of police party, some persons fled away and two were apprehended and the motorcycle of the petitioner was found at the place of occurrence.

(3.) It is submitted by the learned counsel on behalf of the petitioner that there is no material except for the seizure of the motorcycle and he has no criminal antecedent.