BHAWESH CHANDRA SAHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the Parties.

(2.) Petitioners are apprehending their arrest in connection with Hiranpur P. S. Case No. 149/2022, registered under Sec. 379 of the Indian Penal Code and Rule 54 of the J.M.M.C. Rules 2004, pending in the Court of learned A.C.J.M., Pakur.

(3.) Anticipatory Bail application of the petitioners was earlier dismissed as withdrawn by this court vide A.B.A. No. 1516 of 2023. Now fresh anticipatory bail application has been filed on the ground that some of the accused persons have been granted bail and the case of the petitioners stands on similar footing.