Anant Bijay Singh, J. - (1.) The petitioner is apprehending her arrest in connection with Khunti P.S. Case No. 52 of 2016, registered under Sections 420, 467, 468, 471 and 506 of the I.P.C., lodged on the basis of one written report given by Sanju Devi, alleging that she was appointed as Booth Level Officer cum Anganbari Sevika under the Election Commission. It is alleged that one Guria Gupta, Booth Level Operator and the informant was given work for verification of the BPL and APL forms and Ward Commissioner Anjali Sunita Gope (petitioner) came and threatened her with dire consequences. On the basis of these allegations, the instant case was instituted.
(2.) The instant anticipatory bail application was filed on 20.08.2016 and further on 06.09.2016, case diary was called for and interim order was passed.
(3.) It appears that the State has appeared and filed a counter affidavit, in which it stated that the process under Section 82 of the Cr.P.C. was issued against the petitioner.;