ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. Indrajit Sinha, counsel appearing on behalf of the appellant along with Mr. Pradipto Mitra, Advocate.
(2.) Heard Mr. S.K. Murari, counsel appearing on behalf of the opposite party no.2.
(3.) This appeal has been filed for the following relief: "This criminal appeal is directed against the order dated 6.12.18 passed in A.B.P. No.239/18, passed by learned Additional Sessions Judge - 1st, Chaibasa, wherein the learned 1st Addl. Sessions Judge, Chaibasa has been pleased to reject the prayer for grant of Anticipatory bail of the petitioner arising out of Kiriburu P.S. Case No.13/18, which was registered for the offence under Sections 420/406/498A/323 and 34 of the Indian Penal Code and Section 3(i)(xii) of Scheduled Castes And Scheduled Tribes (Prevention of Atrocities) Act, now pending in the Court of learned Additional Sessions Judge 1st, Chaibasa." ;