- (1.)Leave granted.
(2.)This appeal is directed against the judgment and order passed by the High Court of Judicature at Patna in Criminal Miscellaneous No. 54444 of 2013, dated 20.03.2014, whereby and whereunder, the High Court has allowed the petition of accused persons and granted their request for anticipatory bail.
(3.)The facts in nutshell are: the First Information Report (for short "the FIR"), dated 29.07.2012, in P.S. Case No. 158 of 2012 was registered under Sections 302, 301 read with 34 of the Indian Penal Code (for short "the IPC") on the basis of the statement made by the complainant/appellant in respect of the death of his brother and uncle in an agricultural field near the railway tracks. The complainant had also stated that the two deceased persons were last seen at the said agricultural field on the previous night of 29.07.2012 at 10:30 P.M. and that the next morning at 5:00 A.M. their dead bodies were recovered from the railway tracks. The case was investigated into by the investigating agency and a final report was submitted concluding that the death of the two deceased persons was caused by a train accident, dated 31.08.2012.