ANIL KUMAR CHOUDHARY,J. - (1.) Apprehending his arrest in connection with Balidih P.S. Case No.169 of 2019 instituted under Sections 302, 120B, 34 of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.
(2.) Learned counsel appearing for the petitioner files the copy of the certified copy of the F.I.R. of Balidih P.S. Case No.168 of 2019. Let the same be kept in the record.
(3.) Heard learned counsel appearing for the petitioner and learned A.P.P appearing for the State.;