TANWIR AKHTAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Sahibganj (T) P.S. Case No.31 of 2018 (G.R. No. 246 of 2018) registered under sections 341/323/313/498-A/506 of the Indian Penal Code and 3/4 of the D.P. Act.

(2.) Heard the parties.

(3.) Both the petitioner and the opposite party Nos. 2 & 3 are present in the Court today.