- (1.) Heard learned counsel for the parties. Petitioner is accused in connection with Jasidih Rail P.S. Case No.11 of 2012, corresponding to G.R. Case No.40 of 2012, pending in the Court of learned Railway J.M., Madhupur.
(2.) It appears that the accused persons, after an accident, created jam on the railway track and also caused hindrance in discharge of official duty.
(3.) Learned counsel appearing for the State opposed the prayer for bail and submitted that petitioner has been directed by the learned Sessions Judge to surrender before the Court below but in stead of surrendering before the Court below he has preferred this anticipatory bail application.;