Guddu Rakesh @ Guddu Yadav And Others vs State Of Jharkhand

Arun Kumar Rai, J

Heard the parties.

This bail application under Section 438 Cr.P.C. has been preferred by the petitioners apprehending their arrest in connection with Jarmundi P.S. Case No.35 of 2023, for the offences registered under Sections 323, 341, 147, 307, 427 and 504 of the Indian Penal Code. The case is pending in the Court of learned Judicial Magistrate, 1st Class Dumka.

Learned counsel for the petitioners drew attention of this Court towards the contents of the F.I.R. and submitted that by no stretch of imagination offence under Section 307 IPC against the petitioners can be made out.

Learned A.P.P. for the State submitted that for disposal of the present anticipatory bail application, case diary is required.

Let case diary be called for from the Court concerned.

List this case for hearing on 10.07.2024.

In the meanwhile, no coercive steps shall be taken against the petitioners in connection with Jarmundi P.S. Case No.35 of 2023, pending in the Court of learned Judicial Magistrate, 1st Class Dumka.