SHARWAN PRASAD 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 petitioner apprehending his arrest in connection with Pandu P.S. Case No.01 of 2025, for offences under Ss. 115(2), 117(2), 352, 85 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3/4 of the Dowry Prohibition Act. The case is presently pending before the Court of learned Judicial Magistrate, 1st Class, Palamau at Daltonganj.

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