MAMTA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending her arrest, the applicant-lady has approached this Court for grant of privilege of anticipatory bail, in connection with Chhipadohar P.S. Case No. 27 of 2022 (G.R. No.167 of 2023) registered for the offence under Ss. 498A, 341, 323, 504, 506 and 34 of the Indian Penal Code.

(3.) Earlier the anticipatory bail application of the applicant was dismissed as withdrawn vide order dtd. 28/11/2023 passed in ABA No. 1424 of 2023.