Anubha Rawat Choudhary, J. - (1.) The learned counsel for the appellants is present.
(2.) Heard Mrs. Anuradha Sahay, counsel appearing on behalf of the State.
(3.) This appeal has been filed for the following reliefs: - "That the instant criminal appeal is directed against the order dated 18.09.2019 passed by Sri R. K. Srivastava, the Learned Additional Sessions Judge-I, Pakur, in Anticipatory Bail Petition No. 315 of 2019, arising out of Special Case (SC/ST) No. 05 of 2014, P.C.R. Case No. 263 of 2011 in Hirapur P.S. Case No. 25 of 2011, instituted under Section 143, 148, 323, 354, 426 of the Indian Penal Code and Section 3 (I) (X) (XI) of the SC/ST (Prevention of Atrocities) Act, whereby the prayer for pre-arrest bail of the appellants has been rejected. The case is now pending in the Court of the Learned Additional District JudgeI, Pakur.";