Rongon Mukhopadhyay, J. - (1.) Since both these anticipatory bail applications arise out of same F.I.R., they are being disposed of by this common order.
(2.) Heard Mrs. M.M. Pal, learned Sr. Counsel for the petitioner in A. B.A. No. 2164 of 2015, Mr. R.C.P. Sah, learned counsel for the petitioners in A.B.A. No. 1466 of 2015, Mr. Vijay Shankar Prasad, learned A.P.P. for the State and Mr. Awanish Ranjan Mishra, learned counsel for the informant.
(3.) Petitioners have prayed for grant of anticipatory bail, as they are apprehending their arrest in connection with Doranda (Argora) P.S. Case No. 735 of 2014 (G.R. No. 6938 of 2014) registered for the offences punishable u/s. 498A/313 of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act.;