Rajendra Saxena, J. - (1.) Perused the comments of learned Civil Judge (JD) & Judicial Magistrate, Bansoor, District Alwar, who has categorically denied that the accused-petitioners had surrendered before him on 11.9.1996 or that any application of Shri Tara Chand, Head Constable, In-charge - PS - Bansoor (Ann. 2) was filed before him. There is no reason to disbelieve the comments of the learned Magistrate.
(2.) Earlier, the anticipatory bail petition moved on behalf of the accused-petitioners was rejected by this court on merits vide order dated 23.8.96. It appears that the accused-petitioners have suppressed material facts and wrongly stated in their application that they had surrendered before the learned Magistrate on 11.9.96.
(3.) Therefore, keeping in view all the facts and circumstances of the case, it is not at all a fit case, wherein the petitioners should be granted anticipatory bail. Accordingly, this petition stands dismissed.;