ANANDA SEN, J. - (1.) Aggrieved by part of the order dated 20th January 2020, passed by learned Judicial Commissioner at Ranchi in A.B.P. No. 1987 of 2019, arising out of Lower Bazaar Police Station Case No. 411 of 2018, the petitioners have approached this Court, by filing this criminal miscellaneous petition, by invoking jurisdiction under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code ').
(2.) The petitioners herein are accused of Lower Bazar Police Station Case No.411 of 2018 registered under Sections 406 and 420 of the Indian Penal Code. These accused persons approached the Court of learned Judicial Commissioner, Ranchi praying for grant of anticipatory bail. Learned Judicial Commissioner, in A.B.P. No. 1987 of 2019, heard the petitioners and granted the privilege of anticipatory bail to them. While granting anticipatory bail, learned Judicial Commissioner, Ranchi, directed the petitioners to pay a sum of Rs.1 lakh collectively, in favour of the informant/victim, as ad-interim victim compensation. The petitioners are aggrieved by this part of the order which directs them to pay the victim compensation.
(3.) The informant/victim was noticed in this criminal miscellaneous petition. The victim/informant has appeared through their lawyer. All the parties agreed for final disposal of this case at this stage itself, thus they argued at length to their satisfaction. SUBMISSION OF THE PETITIONERS ;