MUNNA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for petitioner and learned A.P.P. for State.

(2.) The petitioner is apprehending his arrest in connection with Bariyatu P.S. Case No. 76 of 2023, for the alleged offences under Ss. 306/34 of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Latehar.

(3.) Learned counsel appearing for the petitioner submits that the allegations are made of forcibly solemnizing the marriage of Bipin Kumar Singh along with Simpy Kumari and he submits that the petitioner is brother-in-law of the girl and residing in another village and allegations are general and omnibus against the accused persons. He further submits that in identical situation, the other co-accused have been provided the privilege of anticipatory bail in A.B.A. No. 677 of 2024, A.B.A. No.866 of 2024 and A.B.A. No.903 of 2024.