Jharkhand High Court
Keshab Kumar Pandey vs The State Of Jharkhand on 22 October, 2013
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2138 of 2013
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Keshab Kumar Pandey ... Petitioner
-V e r s u s-
The State of Jharkhand & Another ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR.
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For the Petitioner : - Mr. D.K. Chakraberty, Advocate
For the State : - Mr. P.K. Appu, A.P.P.
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07/22.10.2013Anticipatory bail application filed by Keshab Kumar Pandey, in connection with C/1 Case No. 3379 of 2010, pending in the court of learned Judicial Magistrate, 1 st Class, Jamshedpur, is moved by Sri D.K. Chakraberty, learned counsel for the petitioner and opposed by Sri P.K. Appu, learned Additional P.P. for the State.
From perusal of statement of complainant on S.A., I find that there is direct allegation of assault against this petitioner.
Under the said circumstance, I am not inclined to enlarge petitioner on anticipatory bail. Accordingly, anticipatory bail application of petitioner rejected.
( Prashant Kumar, J.) sunil/