SHUBHAM MAZUMDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This anticipatory bail application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending his arrest in connection with Kotwali P.S. Case No.121 of 2024, for offences under Ss. 408, 420, 467, 468, 471 and 120 B IPC. The case is presently pending before the Court of learned Chief Judicial Magistrate, Ranchi.

(2.) Learned counsel representing the petitioner submits that at best this case is under Sec. 408 IPC. He submits that the petitioner is ready to cooperate in the investigation. He further submits that there is delay of more than an year in lodging the F.I.R.

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