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Judgment
Ananda Sen, J
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 Simaria P.S. Case No.26 of 2025, for offences under Sections 126(2), 118(1), 109 and 352 of the Bharatiya Nyaya Sanhita, 2023. The case is presently pending before the Court of learned Additional Chief Judicial Magistrate, Chatra.
Heard learned counsel for the petitioner and learned counsel for the opposite party – State.
There is a direct allegation against this petitioner of giving a blow with a razor on the head of the informant.
Considering the nature of allegation, I am not inclined to release this petitioner on anticipatory bail.
Accordingly, this Anticipatory Bail Application is dismissed.