D.N.UPADHYAY, J. - (1.) HEARD the learned counsel for the petitioners and the learned counsel for the State.
(2.) This is an application for grant of anticipatory bail filed by the petitioners in connection with Gamharia PS case No. 39 of 2012 for the offence registered under sections 379/427/34 of the Indian Penal Code. It reveals from the written report that after having dispute with regard to payment of wages, the petitioners with their associates caused damage to the Plant belonging to the informant and they also took away valves and other valuables from the factory premises.
(3.) IT is submitted that no witness in the case diary has supported the prosecution case. The present case is the result of non payment of salary. Actually, petitioners were going to leave the job, but to keep them in service, this false case has been lodged.;