ANANT BIJAY SINGH,J. - (1.) Petitioner is apprehending his arrest in connection with Protest-cum-Complaint Case No.532/2019, wherein cognizance has been taken under Sections 376, 328, 343, 420, 506, 493, 386 of the IPC and Sections 67, 68 of the I.T. Act against the petitioner.
(2.) It appears that the petitioner had earlier preferred anticipatory bail application in A.B.A. No.4282/18 in connection with Mahila P.S. Case No.07/18 corresponding to G.R.No.541/18 registered under Sections 376, 328, 343, 420, 506 of the IPC and the same was allowed vide order dated 04.12.2018 by this Court. Thereafter, I.O of this case submitted final form in favour of the petitioner showing insufficient material to proceed against the petitioner. Thereafter informant/ complainant filed a protest-cum-complaint petition bearing no.532/19 before the judicial Magistrate 1st Class, Bokaro, in which cognizance of offence under Sections 376, 328, 343, 420, 506, 493, 386 of the IPC and Sections 67, 68 of the I.T. Act has been taken against the petitioner. Thereafter petitioner has filed the instant anticipatory bail application.
(3.) It appears that the petitioner was granted anticipatory bail earlier by this Court, but the bail bonds submitted by the petitioner earlier have not been cancelled by the court below.;