- (1.) It is submitted by Sri Sharwan Kumar, learned counsel for the petitioner that petitioner no. 9 namely Doman Ganjhu has already been arrested, therefore application on behalf of petitioner no. 9 has become Infructuous.
(2.) Accordingly, application on behalf of petitioner no. 9 namely Doman Ganjhu is dismissed as infructuous.
(3.) Anticipatory bail application filed by petitioners, Sarju Ganjhu, Hari Ganjhu, Gendo Ganjhu, Tetar Ganjhu @ Tetal Ganjhu @ Tetaya Ganjhu, Gola Ganjhu, Bhola Ganjhu, Nand Keshwar Ganjhu @ Nankishor Ganjhu, Laldhan Ganjhu, Biju Ganjhu, Bhikhari Ganjhu and Brajesh Ganjhu in connection with Lalwalong P.S. Case No. 36 of 2010 corresponding to G.R. No. 697 of 2010 pending in the court of learned Chief Judicial Magistrate, Chatra is moved by Sri Sharwan Kumar, learned counsel for the petitioner and opposed by Sri Vijay Kumar Sharma learned counsel for the informant and nobody appears on behalf of the State.;