- (1.) Anticipatory bail application filed by petitioners Dilip Prasad ( Master) @ Dilip Kumar Manjhi and Nirmala Devi in connection with C.P. Case No. 1996 of 2006 pending in the court of J.M., 1st Class, Dhanbad is moved by Sri. Kishore Kumar Mishra and opposed by Mrs. M. Palit. , learned Additional P.P.
(2.) From perusal of the complaint petition as well as the S.A., I find that there is direct allegation against these petitioners that they have snatched wrist watch and golden chain of the complainant. Considering the aforesaid facts and circumstance, I find that this is not a fit case of anticipatory bail. Accordingly, the prayer for anticipatory bail of the petitioners, above named, is rejected.;