PRAMOD RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest in connection with Bishrampur P.S. Case No.57 of 2017 corresponding to G.R. No.2047 of 2017 instituted under Ss. 406, 420, 120B of the Indian Penal Code and Sec. 138 of the N.I. Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.

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

(3.) Learned counsel for the petitioner seeks permission of this Court to implead the informant as opposite party No.2 of the instant anticipatory bail application.