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Judgment
Heard learned counsel for the petitioners and learned counsel appearing for the State.
Since all these cases arise out of the same FIR these applications are being disposed of by this common order.
The case diary as well as the criminal antecedent report called for has already been received.
The petitioners apprehend their arrest in connection with Piparwar P.S. Case No. 36 of 2019, registered for the offence punishable under sections 385, 386, 387, 120(B) IPC section 17(i) (ii) CLA Act and sections 16, 17, 20 and 23 of UAP Act.
It has been alleged that extremists were extorting levy from the coal dealers and D.O. holders and several accused persons have been granted anticipatory bail by this Court in A.B.A. No. 1204 of 2020, A.B.A. No. 8884 of 2019 and in A.B.A. No. 8888 of 2019. There does not appear to be direct allegation against the petitioner of extorting levy from the coal dealers as well as the D.O. holders.
In view of the fact that similarly situated co-accused persons have been granted anticipatory bail by this Court, I am inclined to extend the privilege of anticipatory bail to the petitioners. Accordingly, the petitioners, above named, are directed to surrender in the court below within a period of four weeks from today and pray for regular bail, and in that event, they will be enlarged on bail, on furnishing bail bond of Rs. 10,000/- (Ten Thousand only) each with two sureties of the like amount each to the satisfaction of Judicial Magistrate, Ist Class, Chatra in connection with Piparwar P.S. Case No. 36 of 2019, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.