ANIL MODAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondent State.

(2.) The petitioner is apprehending his arrest in connection with Mahuda P.S.Case No.29 of 2022, for the offence registered under Sec. 147, 148, 149, 341, 323, 307, 324 of the IPC as well as Sec. 27 of the Arms Act, pending in the court of learned A.C.J.M., Dhanbad.

(3.) Learned counsel for the petitioner submits that the occurrence is of 31/3/2022 and for that another case is also registered being Mahuda P.S.Case No.27 of 2022. So far as Mahuda P.S.Case No.27 of 2022 is concerned, the petitioner has also granted privilege of anticipatory bail in A.B.A. No.9651 of 2023 by the coordinate Bench.