P.P.BHATT,J. - (1.) PRESENT anticipatory bail application has been filed under sections 438 and 440 of the Code of Criminal Procedure seeking anticipatory bail in connection with Koderma P.S.Case No. 289 of 2011 corresponding to G.R. No. 595 of 2011 dated 1.7.2011 registered under sections 409/34/120 -B of the Indian Penal Code pending in the court of learned Chief Judicial Magistrate, Koderma in which the petitioner has reason to believe of being arrested by the police.
(2.) HEARD the learned counsel for the petitioner as well as learned APP appearing on behalf of the State and perused the papers attached to this petition. The learned counsel appearing for the petitioner pointed out that co -accused namely Vivekanand Choudhary has been granted anticipatory bail by a Bench of this Court in A.B.A. No. 4265 of 2011 vide order dated 1.2.2012. It is further submitted that there are total three accused persons, out of which Junior Engineer has been granted anticipatory bail. The present petitioner is the Executive Engineer and nature of the allegation is almost similar.
(3.) FROM perusal of the F.I.R and others annexed to this petition as also Annexure -2 it appears that the case of the present petitioner is similar to that co -accused Vivekanand Choudhary who has been granted anticipatory bail.;