Amar Yadav @ Amar Kumar vs The State Of Jharkhand
2023 Latest Caselaw 3966 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                     Cr. Appeal (SJ) No. 421 of 2023
1.    Amar Yadav @ Amar Kumar
2.    Bijay Yadav
3.    Prabhu Yadav
4.    Bahadur Yadav
5.    Kanhaiya Yadav @ Kanhay Yadav
6.    Mathura Yadav                                ... ... Appellants
                                   Versus
1.The State of Jharkhand
2. Videshi Paswan                               ... ... Respondents
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CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellants : Mr. Lalan Kumar Singh, Advocate For the State : Mr. Achinto Sen, APP For the Resp. No. 2 : Mr. Rajesh Kumar, Advocate

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08 /13.10.2023 Heard the learned counsel for the parties. On the question of section 82 of the Cr.P.C., the issue has been raised whether the anticipatory bail application is at all maintainable or not. certain judgments and citations have been provided.

In view of that, put up this case on 06.11.2023 and the distinction between the offender and proclaimed offender may be taken into consideration.

In the meantime, no coercive action shall be taken against the appellants in connection with Protest Petition Case No. 67 of 2021 pending in the Court of Special Judge SC/ST Act, Hazaribag.

(Ratnaker Bhengra, J.) Sharda/