Kailash Prasad Deo, J. - (1.) Heard learned counsel appearing for the petitioner and learned Addl. Public Prosecutor appearing for the State.
(2.) The petitioner, who is accused for the offence under Sections 414/34 of the Indian Penal Code, Section 30(ii) of Coal Mines Regulation Act and Section 33 of the Indian Forest Act, prays for anticipatory bail expressing apprehension of his arrest in connection with Ramgarh P.S. Case No.173 of 2018 (dated 27.04.2018) corresponding to G.R. No.513 of 2018, pending in the court of learned Chief Judicial Magistrate, Ramgarh.
(3.) Learned counsel for the petitioner has submitted that name of the petitioner has surfaced on the basis of suspicion and he has no criminal antecedent. Learned counsel further submits that there is no recovery from the possession of the petitioner.;