MD. KURBAN KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This anticipatory bail application under Sec. 438 and 440 of the Cr.P.C., has been preferred by the petitioner apprehending his arrest for offence under Ss. 420, 406, 506 and 34 IPC.

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