- (1.) Heard the learned counsel for the petitioners and the learned counsel for the State.
(2.) This is an application for anticipatory bail flied by the petitioners in connection with Herhanj PS case No. 01 of 2011 for the offence registered under sections 379/411/120B of the Indian Penal Code.
(3.) It reveals that four tractors and three trucks loaded with steam coal extracted through illegal mining have been seized by the police. No document against transportation of coal was produced. On interrogation, indulgence of petitioners and other accused in illegal mining and illegal trade of coal has surfaced.;