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Judgment
Apprehending their arrest the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Jasidih P.S. Case No.119 of 2017 registered under Sections 341/323/504/506/307/379/34 of the Indian Penal Code.
Heard learned counsel appearing for the petitioners as well as learned Addl. P.P. for the State.
Learned counsel for the petitioners submits that the allegation against the petitioners are general and omnibus in nature. No specific role of assault has been attributed to any of the petitioners.
Learned Addl. P.P. appearing on behalf of the State opposes the prayer for anticipatory bail of the petitioner and submits that case diary be called for.
Call for the case diary from the concerned trial court. List this case on 21.07.2017.
Considering the submissions of counsels and the fact as discussed, I am inclined to pass an interim order of anticipatory bail to the petitioners provisionally till 21.07.2017. In case of the petitioners being arrested by the police on or before 21.07.2017, they shall be released on bail provisionally on furnishing bail bond of Rs. 10,000/? (Ten thousand) each with two sureties of the like amount each to the satisfaction of the officer concerned in connection with Jasidih P.S. Case No.119 of 2017 (G.R. No.490 of 2017) subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.