ABUL KALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned counsel for the State and the learned counsel appearing on behalf of the O.P.No.2.

(2.) The petitioner is apprehending his arrest in connection with Complaint Case No.1648 of 2022, for the offence registered under Sec. 498A and 34 of the IPC, pending in the court of learned Additional Chief Judicial Magistrate, Giridih.

(3.) Learned counsel for petitioner submits that petitioner is husband of O.P.No.2 and there are general and omnibus allegations against the petitioner. He submits that if any allegation is there of assault, that is against the mother-in-law and she has already been provided privilege of anticipatory bail by the learned Sessions Judge.