- (1.) Heard learned counsel for the petitioners and learned A.P.P. for the State.
(2.) The petitioners have been made accused for the offence registered under Sections 384/387/34 of the Indian Penal Code in connection with Taljhari P.S. Case No. 2 of 2011 corresponding to G.R. No. 17 of 2011. It is alleged by the informant, Zalhu Tudu that while he was making some construction upon the land, the petitioners came there and demanded Rangdari and restrained him from doing any work. From the first information report, it is apparent that neither money has been taken from the informant nor any overt act has been alleged against the petitioners.
(3.) In view of the above stated fact, I am inclined to enlarge petitioners Pawan Kumar Saha and Chatur Marandi on bail.;