BINOD BOURI AND ORS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioners are represented by learned counsel, Mr. A.K. Sahani and the opposite party-State is represented by Mr. P.K. Choudhary, A.P.P.

(2.) Heard learned counsel for the parties.

(3.) The petitioners seek anticipatory bail apprehending their arrest in connection with Chandankyari P.S. Case No. 105 of 2012, corresponding to G.R. No. 1232 of 2012 under Sections 414, 120(B)/34 of the Indian Penal Code pending in the Court of Shri Arjun Saw, learned Judicial Magistrate, 1st Class, Bokaro.