RITU RAJ ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This anticipatory bail application under Sec. 482 of the Bharatiya Nyaya Suraksha Sanhita, 2023, has been preferred by the petitioner apprehending his arrest for offence under Sec. 108 of the Bharatiya Nyaya Sanhita, 2023.

(3.) Learned A.P.P. representing the State opposes the prayer for anticipatory bail.