ASHISH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This anticipatory bail application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioners apprehending their arrest in connection with Giridih (T) P.S. Case No.217 of 2020, for offences under Ss. 420, 467, 468 and 471 IPC. The case is presently pending before the Court of learned CJM, Giridih.

(2.) Learned A.P.P. representing the State and learned counsel representing the informant oppose the prayer for anticipatory bail.

(3.) The matter was taken up on the last week, when specific question was put to the State as to whether there is any necessity to arrest these petitioners or they are cooperating in investigation or not.