KAMLESH KUMAR YADAV 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 for offences registered under Ss. 323, 341, 379, 498(A), 120(B), 506 and 504 IPC and Sec. 3/4 of Dowry Prohibition Act.

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