(1.) HEARD learned counsel for the petitioners and learned A.P.P. for the State.
(2.) THE petitioners apprehend their arrest in connection with Athmalgola P.S. Case No. 48 of 2013 for the offences punishable under Sections 147, 148, 323, 504 and 435 of the Indian Penal Code and Section 3(i)(x) of S.C./S.T. Act.
(3.) LEARNED counsel for the petitioners seeks privilege of pre arrest bail of the petitioners placing their innocence, false implication and submitting that due to land dispute this false case has been lodged C.W.J.C. No. 19033 of 2011 was disposed of by this Court directing the Collector, Patna to hear the grievance of the petitioners. All Sections are bailable except Section 3(1)(x) of S.C./S.T. Act, which is not attracted, as alleged. The occurrence has not taken place in public view and as such these petitioners deserve sympathetic consideration to which learned A.P.P. opposes by submitting that all the accused persons have abused the informant and also insulted by naming the caste.