MD. JUBAIR KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present anticipatory bail application under Ss. 482 and 484 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been preferred by the petitioners apprehending their arrest for the offences registered under Ss. 363, 365 and 366 of the Indian Penal Code in connection with Itkhori P.S. Case No. 83 of 2021. The case is pending in the court of the learned Additional Chief Judicial Magistrate, Chatra.

(2.) The prosecution case, in brief, as per the informant Nawal Paswan is that on 7/7/2021, his 20 years old wife (victim) went missing. Later on, he got to know that Md. Rashid Khan had taken her wife away and he is staying with his aunt.

(3.) Learned counsel for the petitioners submitted that petitioners are not named in the FIR. He submitted that the informant's wife is major and the only accused named in the FIR is Juvenile and he has been granted bail by Juvenile Justice Board. Thus, on these grounds he prays that the instant anticipatory bail should be allowed.