ABBAS ANSARI, MD HAFIZ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the State.

(2.) The petitioner are accused in a case registered under Sections 467/468/471/420/414/34 of the I.P.C. and Section 30(ii) of the Coal Mines Act and under Section 33 of the Indian Forest Act.

(3.) The learned counsel for the petitioners, has submitted that earlier the petitioners have filed an application for their anticipatory bail i.e. A.B.A. No. 3560 of 2011 and the same has been rejected by this Court vide order dated 18.01.2012. But, another two co-accused namely Mallu Yadav and Bhola Mahto have been granted anticipatory bail by this Court in A.B.A. No. 3256 of 2011 vide order dated 09.01.2012 and the said order is annexed in this application as Annexure-3. Therefore, the petitioners have filed this second application for granting them anticipatory bail.