MANJURUL HASSAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioners are apprehending their arrest in connection with Mango P.S. Case No. 343 of 2015 corresponding to G.R. No. 2361 of 2015, registered under Sections 419, 420, 406, 307, 467, 468, 471, 506, 34 of the I.P.C., lodged on the basis of one complaint being C-1 Case No. 1278 of 2015 filed by Mohammad Jamaluddin.

(2.) From perusal of para-2 of the anticipatory bail petition, it appears that petitioners have earlier moved an application for anticipatory bail in A.B.A. No. 2860 of 2016, which was dismissed as withdrawn under order dated 28.09.2016 by this Court on the ground that process under Section 82 of the Cr.P.C. was already issued against the petitioner. Further, it appears that petitioner has filed a Cr.M.P. No. 2338 of 2016 challenging the process issued under Section 82 of the Cr.P.C. and a Coordinate Bench of this Court under order dated 06.10.2016 set aside the order issuing process under Section 83 of the Cr.P.C. So the second anticipatory bail has been filed without invoking the jurisdiction of the learned Sessions Judge.

(3.) Counsel for the complainant is also present.