CHANDRADEO YADAV, PRAVEEN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending their arrest, the four petitioners have moved this Court for grant of privilege of anticipatory bail in connection with C. Case-cum-Protest Petition No. 1102 of 2015 registered under Sections 406, 420, 467, 468, 504 and 120 of the Indian Penal Code.

(2.) Heard learned counsel appearing for the petitioners as well as learned Addl. PP for the State.

(3.) Let notice be issued to OP No. 2. The petitioners are directed to file requisites of notice through both process i.e. under registered cover with A/D as well as through ordinary process within a week, failing which, this bail application shall stand dismissed without further reference to the Bench.