Prashant Kumar, J. - (1.) AT the outset, it is submitted that Petitioner No. 1, Abadin Sk. @ Md. Abadin has already been arrested. Therefore, anticipatory bail application on his behalf has become infructuous.
(2.) ACCORDINGLY , anticipatory bail application of Petitioner No. 1, Abadin Sk. @ Md. Abadin is dismissed as infructuous. So far Petitioner No. 2, Anamul Sk. is concerned, his application moved by Miss Nehala Sharmin and opposed by Sri H.K. Shikarwar, Additional P.P.
(3.) FIRST Information Report reveals that occurrence alleged to have been taken place on 23.07.2009, but First Information Report lodged on 27.07.2009. It then appears from Annexure 2 that co -accused namely Abedin Sheikh lodged a First Information Report against the informant and others on 26.07.2009 i.e. one day before the present First Information Report. It further appears that parties have already compromised their dispute outside court and filed compromise Petition in the court below vide Annexure 3.;