AMAR NATH SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the very outset, learned Counsel for the applicants has submitted that this Anticipatory Bail Applicant is not being pressed on behalf of the applicant No.1-Amar Nath Saw @ Amar Nath Shaw and he is pressing the same on behalf of applicant No.2-Samar Saw @ Samar Shao and applicant No.3-Jadunath Saw .

(2.) Heard learned Counsel for the applicants and the learned A.P.P. for the State.

(3.) This anticipatory bail application has been filed on behalf of the above-named applicants seeking anticipatory bail in connection with C.P. Case No. 2354 of 2018, registered under Ss. 420/406/34 of the Indian Penal Code, pending in the court of the Judicial Magistrate, 1st Class, Dhanbad.