SATYENDRA KUMAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since, both the anticipatory bail applications arise out of one and the same case, hence they are being taken up together and are being disposed of by common order. The petitioners are apprehending their arrest in connection with C.P. Case No. 2505 of 2014 for the offence under sections 420, 406, 467, 468, 471, 120B of the Indian Penal Code.

(2.) It appears that under order dated 04.10.2017, report was called from the court concerned as to under what circumstances, order was passed on 19.07.2017 since as per report of JudgeinCharge, Dhanbad, complainant died one year ago and also as to whether steps have been taken for substitution of the complainant or not and further directed to submit report to this court on or before 13.12.2017.

(3.) Further, the JudgeinCharge, Dhanbad was directed to obtain an affidavit from the process server in support of his report and to submit to this Court before 13.12.2017.