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Judgment
Sanjay Kumar Dwivedi, J
Heard the learned counsel appearing for the petitioner as well as the learned counsel appearing on behalf of the respondent State.
The petitioner is apprehending his arrest in connection with Dumri P.S.Case No.89 of 2023 registered for the offence under sections 147, 148, 149, 341, 323, 325, 307, 379, 506 IPC, pending in the court of learned Additional Chief Judicial Magistrate, Giridih.
The learned counsel for the petitioner submits that there are case and counter case and the petitioner has earlier moved in A.B.A. No.9824 of 2023 however in the said application that was confined only for petitioner no.2 namely Afsana Khatoon @ Aksana Khatoon and the case of Jamruddin Ansari was not pressed. He submits that subsequently the prayer for anticipatory bail of one of the co-accused namely Jamruddin Ansari was rejected by the Court. He submits that there are case and counter case and in view of that privilege of anticipatory bail may kindly be provided to the petitioner. He submits that the house of the petitioner was burnt by the informant side on that the co-accused lodged the FIR.
Learned State counsel opposed the prayer on the ground that so far as the petitioner is concerned, there are more allegation against him in comparision to one Jamruddin Ansari.
Considering that the case of co-accused namely Jamruddin Ansari has been rejected by coordinate Bench and assault allegation is also there against the petitioner and apart from that further allegation is that the petitioner has taken the key of the truck and has taken Rs.20,000/- from the pocket of the informant.
In the attending facts and circumstances, I am not inclined to grant privilege of anticipatory bail to the petitioner, and hence, the prayer for anticipatory bail of the petitioner, is, hereby, rejected. Accordingly, this anticipatory bail application is hereby dismissed.