PRAKASH KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for petitioners and for State.

(2.) The petitioners are apprehending their arrest in connection with Madhupur P.S. Case No.151 of 2025, for offence registered under Sec. 191(2), 193(3), 190, 126(2), 115(2), 117(2), 118(1), 109(1), 74, 333 and 352 of BNS, 2023 pending in court of learned ACJM, Madhupur, Deoghar.

(3.) Learned counsel for petitioners submits that there are case and counter case between the parties and both the sides have received the injuries. He next submits that in the counter case filed by the petitioners, the coaccused persons have been granted anticipatory bail in ABA No.7223 of 2025.