Anant Bijay Singh, J. - (1.) Petitioners are apprehending their arrest in connection with Rajmahal P.S. Case No. 146 of 2013, corresponding to G.R. No. 307 of 2013, registered under Sections 323, 324, 504, 354, 379, 307/ 34 of the I.P.C., lodged on the basis of one written report given by Rita Saha.
(2.) In this anticipatory bail application, question of law involved is that when during course of investigation, the petitioners were released on police bail and after completion of investigation, police has submitted final form and cognizance has been taken by the court below differing with the opinion of the police, whether this anticipatory bail application is maintainable or not in view of the fact that the bail bonds submitted by the petitioners have not been cancelled by the court below and summons have been issued.
(3.) Before answering the aforesaid question, the brief facts of the case are as under:-;