GORELAL VERMA @ GORE VERMA AND ORS Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-12-195
HIGH COURT OF JHARKHAND
Decided on December 22,2010

GORELAL VERMA @ GORE VERMA AND ORS Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Anticipatory bail application filed by petitioner, Gorelal Verma @ Gore Verma, Santosh Kumar Verma @ Santosh Verma, Sujit Verma @ Sujit Prasad Verma and Banti Verma in connection with Tilaiya P.S. Case No. 327 of 2010 corresponding to G.R. No. 660 of 2010 pending in the court of learned Chief Judicial Magistrate, Koderma is moved by Sri Yadunandan Mishra learned counsel for the petitioner and opposed by Sri R.S. Singh learned Additional P.P.
(2.) It is alleged in the first information report that when the informant refused to pay Rangdari, these petitioners assaulted him. Considering the same, I am not inclined to enlarge the petitioner on anticipatory bail. Accordingly, prayer for anticipatory bail of the petitioner above named rejected.;


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