GUDDU RAKESH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This bail application under Sec. 438 Cr.P.C. has been preferred by the petitioners apprehending their arrest in connection with Jarmundi P.S. Case No.35 of 2023, for the offences registered under Ss. 323, 341, 147, 307, 427 and 504 of the Indian Penal Code. The case is pending in the Court of learned Judicial Magistrate, 1st Class Dumka.

(3.) Learned counsel for the petitioners drew attention of this Court towards the contents of the F.I.R. and submitted that by no stretch of imagination offence under Sec. 307 IPC against the petitioners can be made out.