- (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 Jarmundi PS case No. 188 of 2012 for the offence registered under sections 304/120B/34 of the Indian Penal Code and section 40 of the Coal Mines Act and section 33 of the Indian Forest Act and sections 3/ 4 of the Explosive Substances Act.
(3.) It reveals from fard beyan of the chaukidar that two persons namely Mahendra Singh and Sahindra Singh sustained injuries in an explosion caused for the purpose of mining in the forest and died. The informant could further learn that these petitioners are also indulged in illegal mining and they had also been using explosive substances for the purpose of mining.;