- (1.) Heard learned counsel for the parties.
(2.) Petitioners are accused in connection with B.S. City case No.408 of 2012, pending in the Court of learned Chief Judicial Magistrate, Bokaro.
(3.) It reveals from the written report that the informant was taken to a place situated within Baledih area where the petitioners and their associates were sitting from before. The informant was kept confined and he was assaulted by the accused persons present over there. They had also compelled him to put signature on certain papers. A sum of Rs.20,000/ was also taken away from him.;