ARVIND KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioners are apprehending their arrest in connection with Bashistnagar P.S. Case No.63/2025, registered for the offence under Ss. 223, 224, 132, 126(1), 88, 91, 318(2), 289, 336(3), 218, 221/109(1), 118(2), 115(2), 121(1), 351(3), 352, 191(2), 191(3), 190, 195 of the BNS and Sec. 15 of Indian Medical Council Act and Sec. 41 of Clinical Establishment Act, pending in the Court of the learned Chief Judicial Magistrate, Chatra.

(3.) Learned counsel appearing for the petitioners submits that although the petitioners are named in the FIR, however, allegations are made against 59 persons of indulging in altercation with the police. He further submits that there are general and omnibus allegations against all the accused persons. He then submits that the petitioners have got no criminal antecedents, as disclosed in paragraph 17 of this application. He further submits that 15 co-accused persons have been granted anticipatory bail in ABA No.6588 of 2025.