SADHO YADAV, Vs. STATE OF BIHAR

JUDGEMENT

(1.) Instant appeal has been preferred at the instance of appellants, Sadho Yadav, Rajo Yadav, Shiv Kumar Yadav @ Gonar Yadav after having been refused by the Addl. Sessions Judge, 1st, Supaul to release them on an anticipatory bail vide order dated 04.01.2017 passed in ABA No.940 of 2016 under Section 14A(2) of the SC,ST (POA) Act.

(2.) During course of hearing, the learned counsel for the appellants put stress over the order dated 01.09.2016 passed by Sessions Judge, Supaul in ABA No.723 of 2016 whereby and whereunder prayer for anticipatory bail of appellants Rajo Yadav, Sadho Yadav (ABA No.723 of 2016), Shiv Kumar Yadav Gonar Yadav (ABA No.741 of 2016) were rejected while Badri Yadav, Pulkit Yadav and Punit Yadav (ABA No.723 of 2016), Raj Kumar Yadav @ Negar Yadav, Leela Yadav, Kishun Yadav, Gango Yadav and Butan Yadav (ABA No.741 of 2016) were allowed relating to Marouna P.S. Case No.22/2016, and so submitted that appellants be also allowed to avail privilege of anticipatory bail.

(3.) After hearing as well as going through the allegation on its face they all were noticed to explain why not their bail bonds be cancelled and in pursuance thereof, they appeared, filed their show cause.