BIBI TAHIRAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) These anticipatory bail applications under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioners apprehending their arrest for offences under Ss. 147, 148, 149, 323, 341, 342, 307, 504 and 506 IPC.

(3.) There is an allegation that due to land dispute, the informant party was assaulted.