SANJAY MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This anticipatory bail application under Sec. 482 of the Bharatiya Nyaya Suraksha Sanhita, 2023, has been preferred by the petitioners apprehending their arrest for offences under Ss. 420, 406, 467, 468 and 120-B IPC.

(3.) Learned A.P.P. representing the State and learned counsel representing the informant oppose the prayer for anticipatory bail.