Anant Bijay Singh, J. - (1.) (C.A.V.) - Since, both the Anticipatory Bail Applications arose from same FIR, they are being heard together and disposed of by this common order.
(2.) Heard learned counsel for the petitioners, learned counsel for the informant and the learned Addl.P.P.
(3.) Both the petitioners are apprehending their arrest in connection with Bistupur P.S. Case no. 054 of 2016, corresponding to G.R. No. 565 of 2016 registered under sections 406, 420, 409, 467, 471, 468 and 34 I.P.C. lodged on the basis of written report given by S.C. Dash, Registrar, Kolhan University, Chaibasa dated 08.02.2016.;