ANANT BIJAY SINGH J. - (1.) The instant application for anticipatory bail filed on behalf of the petitioner, Devendra Yadav @ Devendra Kumar has been pressed.
(2.) Heard learned counsel appearing for the petitioner and learned counsel for the State.
(3.) The petitioner is apprehending his arrest in connection with Mohanpur P.S. Case No.32 of 2017 corresponding to G.R. No.268 of 2017, lodged under Sections 272, 273, 379/411 of the Indian Penal Code and Under Section 47 a of the Excise Act, pending in the court of learned SDJM, Deoghar.;