Anant Bijay Singh, J. - (1.) Heard learned counsel for the petitioners and learned counsel for the State.
(2.) Petitioners are apprehending their arrest in connection with the case registered under Sections 147, 148, 341, 323, 324, 506 of the Indian Penal Code.
(3.) Under order dated 04.04.2017, learned counsel for the petitioners was directed to address this Court on the maintainability of the anticipatory bail application as to when the petitioners were granted bail earlier by the court below on 30.07.2015 and subsequently final form was submitted under sections 147, 148, 341, 323, 307, 506 of the Indian Penal Code and cognizance has been taken against the petitioners.;