GURCHARAN SINGH Vs. STATE OF JHARKHAND & ANR

JUDGEMENT

(1.) Since both the aforesaid anticipatory bail applications are arising out of a common Complaint/FIR, the same are being disposed of by a common order.

(2.) Heard learned counsel appearing for the petitioners and learned A.P.P. for the State as well as learned Sr. Counsel for the Informant.

(3.) The petitioners, who are accused for offences under Sections 420, 406, 506 & 34 of the Indian Penal Code, pray for anticipatory bail expressing apprehension of their arrest in connection with C/1 Case No.226 of 2014, pending in the court of learned Judicial Magistrate 1st Class, Jamshedpur.