Anant Bijay Singh, J. - (1.) Since all the three anticipatory bail applications arise out of one and the same case i.e ECIR/02/PAT/2009/B of 2011, corresponding ECIR02/Pat/09/AD(B) in which the cognizance has been taken for the offence under section 3 punishable under section 4 of the PMLA Act, 2002 and the same is pending in the Court of Sri B.K. Tiwari, learned Special Judge, C.B.I, Ranchi hence these applications are being heard together and disposed of by common order.
(2.) Heard learned counsel for the p ies.
(3.) The petitioners are apprehending their arrest in connection with ECIR/02/PAT/2009/B of 2011, corresponding to ECIR02/Pat/09/AD(B) in which cognizance has been taken for the offence under section 3 punishable under section 4 of the PMLA Act, 2002.;