AMIR HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned Addl. Public Prosecutor appearing for the State.

(2.) The petitioner, who is accused for the offence under Sections 323,341,417,504 and 406 of the Indian Penal Code, prays for anticipatory bail expressing apprehension of his arrest in connection with C.P. Case No. 2486 of 2016, pending in the court of learned Judicial Magistrate, 1st Class, Dhanbad.

(3.) Learned counsel for the petitioner has submitted that the complainant issued cheque to the petitioner for supply of goods and to that effect there is endorsement on the back of the cheque. Learned counsel has further submitted that due to business rivalry the petitioner has been made accused.