- (1.) This application for grant of anticipatory bail in connection with Giridih (T) P.S. Case No. 274 of 2010 corresponding to G.R. Case No. 2564 of 2010 registered under Sections 147, 148, 149, 341, 342, 323, 324, 307 and 379 I.P.C., pending in the court of Chief Judicial Magistrate, Giridih, has been filed on behalf of petitioners, named above.
(2.) It is alleged that accused persons had assaulted Raju Khan by means of sword, spade, etc. When the informant was taken to hospital, they were restrained on the way and again assaulted by the accused persons. In course of assault, mobile, golden chain of the informant have also been snatched way. It is submitted that the petitioners have been implicated in this case because they raised voice against plying of vehicles belonging to the informant party without permit. Learned counsels appearing for the State has opposed the prayer.
(3.) The manner of the occurrence and the allegations levelled do not suggest to considered this case under Section 438 Cr.P.C.;