ANANT BIJAY SINGH,J. - (1.) Both the Anticipatory Bail Applications are arise with the same F.I.R. in connection with Kunda P.S. case no.08 of 2016, they are being heard together.
(2.) It is appears that the Kunda P.S.Case no. 08 of 2016 dated 09.03.2016 was lodged on the basis of written statement of Agnu Bhagat, Officer Incharge of Kunda Police Station, Chatra under sections 147,149,341,342,323,337,353,427,436 and 504 of the Indian Penal Code and section 3 of the Prevention of Damage of Public Property Act, 1984.
(3.) It is alleged that on 09.03.2016 while the informant-Agnu Bhagat was discharging his official duty in his police station, 200 unknown persons, including Manohar Yadav, Lavkush Gupta (the present petitioner in ABA No.3393 of 2016) Mahesh Gupta, Anil Gupta Nand Kishore Vaidya ( petitioner in ABA No. 450 of 2017), Rajnit Ganjhu, Vinod Yadav, Arun Yadav Arjun Yadav and Niranjan Yadav entered in to the police station making slogan "Inquilab Zindabad", Police Prashasan Murdabad". When the informant objected the aforesaid act of the accused persons, they told that due negligence on the part of the police one Sambhu Yadav has been murdered last night i.e. 08.03.2016. After some quarrel between them, the mob leading by Lavkush Gupta @ Lavkush Kumar Gupta, petitioner in ABA No.3393 of 2016 and in fire connivance with the other accused persons set fire in the police station, due to which huge public properties were destroyed and after arrival of C.R.P.F. personnel and other police personnel, all the miscreants were fled away.;