DILIP MANDAL 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 petitioners apprehending their arrest for offences registered under Ss. 302, 201, 313, 406, 498 A, 323, 341, 354 IPC.

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