SALIM ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application, made under Section 438 of the Code of Criminal Procedure, seeking pre -arrest bail by the petitioners, namely, Salim Ansari @ Md. Salim Ansari, Reyazul Ansari @ Md. Reyazul Ansari and Nasim Ansari @ Md. Nasim Ansari, in connection with Complaint Case No.1052 of 2013 under Sections 406/498(A)/34 of the Indian Penal Code.

(2.) PERUSED the above application and materials on record including a copy of the order, dated 13.11.2014, passed, in A.B.P. No. 1996 of 2014, by the learned Sessions Judge, Muzaffarpur, dismissing the said application for pre -arrest bail.

(3.) HEARD Mr. Chandra Shekhar Anand, learned Counsel for the petitioners, and Mr. Sanjay Kumar Tiwary, learned Additional Public Prosecutor, appearing on behalf of the State.