ASABBAR SK. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Apprehending their arrest in connection with Pakur(M) P.S. Case No. 240 of 2022 instituted under Ss. 379, 414 and 34 of the Indian Penal Code and Sec. 30(ii) of Coal Mines Act and Sec. 33 of Indian Forest Act, the petitioners have moved this Court for grant of privilege of anticipatory bail.

(3.) Both anticipatory bail applications are arising out of same FIR and taken together for hearing.