Kailash Prasad Deo, J. - (1.) Heard learned counsel appearing for the petitioner and learned Addl. Public Prosecutor appearing for the State. The petitioner, who is accused for the offence under Sections 341, 323, 386, 307, 504 and 506/34 of the Indian Penal Code, prays for anticipatory bail expressing apprehension of his arrest in connection with Sukhdeonagar P.S. Case No. 136 of 2018 (dated 26.03.2018) corresponding to G.R. No. 1789 of 2018, pending in the court of Sri A. Prasad, learned Judicial Magistrate, 1st Class, Ranchi.
(2.) Learned counsel for the petitioner has submitted that the specific allegation of pouring hot oil is not against the petitioner and there is a case and counter case between the parties. Learned counsel for the petitioner has further submitted that the petitioner has no criminal antecedent.
(3.) Learned counsel for the State Mr. Mukesh Kumar has opposed the prayer for bail and submitted that the injury found on the body of victim is mentioned in the impugned order which has been caused by hot liquid but has fairly submitted that there is no specific allegation against the petitioner.;