DHANANJAY 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 petitioner apprehending his arrest in connection with Karmatanr P.S. Case No.71 of 2024, for offences under Ss. 147, 148, 149, 341, 323, 307, 379 and 504 IPC. The case is presently pending before the Court of learned C.J.M., Jamtara.

(3.) The allegation against the petitioner is of assaulting the informant party by rod and snatching the golden ring during the said assault.