MAHENDRA GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners as well as the learned counsel appearing on behalf of the respondent State.

(2.) The petitioners apprehending their arrest in connection with Doranda P.S. Case No.232 of 2023 registered for the offence under Sec. 385, 387, 504, 506, 307, 324, 323 and 34 of the Indian Penal Code, pending in the court of learned Judicial Magistrate, Ranchi.

(3.) The learned counsel for the petitioners submits that so far the petitioners are concerned there is no direct allegation and the allegation is there against other accused persons. In view of that, he further submits that there is land dispute between the parties and hence the petitioners may kindly be provided with privilege of anticipatory bail.