- (1.) Leave is granted to the learned Advocate for the petitioners to correct the cause title.
(2.) This application under Section 439 of the Cr. P. C. has been filed by the accused Santosh Prasad Jaiswal @ Santosh Kr. Jaiswal and Hemanta Tiwari, praying for bail in connection with Pradhannagar Police Station Case No.522 of 2011 dated 7.12.2011 under Section 420 of the I.P.C.
(3.) Heard Mr. Panda, learned Counsel appearing on behalf of the State. Heard Mr. Roy Chowdhury, learned Counsel appearing on behalf of the petitioners. Perused the C.D.;