ZUBER ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for the petitioners and for the State.

(2.) The petitioners are apprehending their arrest in connection with Sarath P.S. Case No.73 of 2025, for offence registered under Sec. 190, 191(2), 126(2), 115(2), 121(1), 125(b), 132, 117(3), 118(1), 109, 351(2), 352 of BNS, 2023, pending in court of learned Judicial Magistrate First Class, Madhupur.

(3.) Learned counsel appearing for the petitioners submits that the FIR has been registered against 51 named persons and 50 to 60 unknown persons. He further submits that there are general and omnibus allegation against all the accused persons including the petitioners and the allegations are made that when the police party came in the village for raiding the house of one of the person the villagers assembled and started pelting stones. He also submits that in identical situation co-accused persons have been granted anticipatory bail in ABA Nos.5906 of 2025, 5931 of 2025, 5955 of 2025, 5956 of 2025, 6022 of 2025 and 6161 of 2025.