- (1.) Heard Sri P.C. Tripathi, learned senior counsel for the petitioners and Sri Tapas Roy, learned Additional P.P. for the State. It is submitted by learned counsel for the petitioner that petitioner no. 4 namely Nant Singh @ Anand Kumar Singh @ Anand Singh has already been arrested. Thus, anticipatory bail application so far petitioner no.4 is concerned becomes infructuous. Hence, the anticipatory bail application on behalf of petitioner no. 4 is dismissed as infructuous.
(2.) So far other petitioners are concerned, it is submitted by learned counsel for the petitioners that two coaccused have been granted regular bail by this Court vide order dated 15.09.2010 in B.A. No. 5756 of 2010 (Annexure1).
(3.) In the instant case apart from other offences alleged to have been committed under the Indian Penal Code, the petitioners were also arraigned As per Section 18 of the S.C. & S.T. Act, anticipatory bail application is not maintainable. Accordingly, this anticipatory bail application is dismissed as not maintainable. Petitioners are directed to surrender in the court below and pray for regular bail. If the petitioners surrender and pray for regular bail, the court below will consider the bail application on its own merit including the fact that two coaccused having similar allegation have been granted regular bail by this Court.;