- (1.) Anticipatory bail application filed by petitioner, Pradeep Singh @ Pradeep Kr. Singh in connection with Chouparan P.S. Case No. 4 of 2010 corresponding to G.R. No. 191 of 2010 pending in the court of learned Chief Judicial Magistrate, Hazaribagh is moved by Sri Pradeep Kumar Nayak learned counsel for the petitioner and opposed by Sri D.K. Prasad learned Additional P.P.
(2.) In view of the allegations made in the first information report, I find that this is not a fit case for anticipatory bail. Accordingly, prayer for anticipatory bail of the petitioner above named rejected. It is however made clear that if petitioner files regular bail in the court below, same will be considered on its own merit without being prejudiced by this order.;