Sanjay Kumar Dwivedi, J
1. Heard the learned counsel for the petitioner as well as the learned counsel for the respondent State.
2. The petitioner is apprehending his arrest in connection with Baliapur P.S. Case No.186 of 2022, for the offence registered under sections 323, 324,
326, 307, 452, 354, 120B of the IPC, pending in the court of learned Judicial Magistrate, First Class, Dhanbad.
3. Learned counsel for the petitioner submits that only minor injury as alleged was there. He further submits that occurrence took place on 29.06.2022
wherein complaint case has been filed on 19.07.2022. On this ground, he submits that privilege of anticipatory bail may kindly be provided to the
petitioner.
4. Learned State counsel opposed the prayer on the ground that there is direct allegation of outraging the modesty of wife of the complainant and the
petitioner and other two persons have assaulted the complainant.
5. Considering that the allegation is also there of outraging the modesty of the wife of the complainant. The complaint case is filed on 19.07.2022 and
the lady has not filed any case of outraging the modesty.
6. In the attending facts and circumstances, I am inclined to provide privilege of anticipatory bail to the petitioner.
7. Accordingly, the petitioner, above named, is hereby directed to surrender before the learned court within three weeks from today, and in the event
of his surrender/arrest, the petitioner, above named, shall be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand),
with two sureties of the like amount each, to the satisfaction of learned Judicial Magistrate, First Class, Dhanbad, in connection with Baliapur P.S.
Case No.186 of 2022, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
