- (1.) Heard learned counsel for the parties. Petitioners are accused in connection with Fatehpur P.S. Case No.14 of 2011 corresponding to G.R. Case No.416 of 2011 registered under Sections 147, 148, 149, 341, 323, 333, 353 & 379 of the Indian Penal Code, pending in the Court of learned Chief Judicial Magistrate, Jamtara. It is submitted that one of the co-accused Asha Mirdha against whom there is allegation that she had tried to snatched away rifle from the member of the police party, has been granted regular bail by the Court below. Since one of the co-accused has been granted regular bail, above named petitioners are directed to appear before the Court below for seeking regular bail which may be considered keeping in view the order by which accused Asha Mirdha has been granted bail.
(2.) With the observations, as aforesaid, this anticipatory bail application stands disposed of.;