AMITABH KUMAR PANDEY 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 Ss. 420, 406 and 34 IPC.

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