NASARIN KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Bank More (Bhuli) P.S. Case No.151 of 2018 (G.R. No. 2390 of 2018) registered under sections 364A/386/307/34 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioners and learned Addl. P.P. for the State.

(3.) The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners did the recky for kidnapping the brother of the informant for ransom. It is further submitted that the allegation against the petitioners are all false and the petitioners are the ladies. It is, further, submitted that the petitioners have been implicated in this case only on the basis of surmises and presumption. Hence, it is submitted that the petitioners be given the privilege of anticipatory bail.