AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 224 wordsAnanda Sen, J.
Heard the parties.
This anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending his arrest in connection with Karmatanr P.S. Case No.71 of 2024, for offences under Sections 147, 148, 149, 341, 323, 307, 379 and 504 IPC. The case is presently pending before the Court of learned C.J.M., Jamtara.
The allegation against the petitioner is of assaulting the informant party by rod and snatching the golden ring during the said assault.
Learned counsel representing the petitioner submits that there is case and counter case between the parties.
Learned A.P.P. representing the State and learned counsel representing the informant oppose the prayer for anticipatory bail.
Though there is case and counter case but the fact which cannot be lost sight of is that this petitioner has assaulted the injured who is the informant and he has sustained grievous injuries.
Considering the fact that there is an allegation of assault by this petitioner, the petitioner should appear before the concerned Court. The Court will consider the specific overt act of this petitioner and after considering the status of other co-accused, will pass appropriate order on his appearance, in accordance with law.
With the aforesaid direction, this Anticipatory Bail Application stands disposed of.