AJAY KUMAR VERMA 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 offence under Sec. 392 IPC.

(3.) The allegation is that a robbery had taken place and the golden chain of the informant was snatched. It is alleged that the said chain was sold by the miscreants to one Mukesh Kumar, who is the brother of this petitioner.