TEJ NARAYAN MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This anticipatory bail application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioners apprehending their arrest in connection with Chandrapura P.S. Case No.77 of 2024, for offences under Ss. 498A IPC and Sec. 3/4 of the Dowry Prohibition Act. The case is presently pending before the Court of Learned S.D.J.M., Bermo at Tenughat.

(3.) Learned A.P.P. representing the State and learned counsel representing the informant oppose the prayer for anticipatory bail.