GANESH PRASAD NAYAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned counsel for the State as also learned counsel for the respondent No.2.

(2.) THIS writ application has been filed for quashing the order dated 5.5.2014 passed by the learned Sessions Judge, Bokaro, in Criminal Miscellaneous Case No.44 of 2013, whereby, the anticipatory bail granted to the petitioners by the Court below has been canceled.

(3.) THE impugned order shows that the petitioners were granted anticipatory bail by order dated 28.5.2012 passed by the Court below in A.B.P No.165 of 2012. Subsequently, it is alleged that the petitioners threatened the complainant and her witnesses not to depose in the case and in the Court also, they threatened the complainant. The respondent No.2 thereafter filed another case being B.S. City P.S Case No.385 of 2013 for the said offence against the petitioners and the police case was instituted and investigation was taken up. After investigation, the police submitted charge -sheet against the petitioners in the said case.