Anant Bijay Singh, J. - (1.) Heard learned counsel for the petitioner, learned counsel for the learned Addl. P.P.
(2.) Since both the anticipatory bail applications arose from the same FIR, they are being heard together and disposed of by this common order.
(3.) The petitioners are apprehending their arrest in connection with Deoghar (Town) P.S. Case No. 86/2017 corresponding to G.R. No. 238/2017, the case registered under Sections 341/ 323/ 447/ 325/ 307/ 379/ 34 of the Indian Penal Code.;