Prashant Kumar, J. - (1.) ANTICIPATORY bail application filed by petitioners Shishir Tirkey and Anmol Baxla in connection with Complaint Case No. 49 of 2011 pending in the court of learned District and Additional Sessions Judge -1, Gumla is moved by Sri A.K. Chaturvedi and opposed by Mrs. Niki Sinha, learned Additional P.P. It is submitted by Sri A.K. Chaturvedi, learned counsel for the petitioner that petitioner has filed a criminal miscellaneous petition bearing Cr.M.P. No. 1742 of 2012 for quashing of entire criminal proceeding. In the said Cr.M.P., a Bench of this Court had directed that no coercive step be taken against the petitioner in connection with Complaint Case No. 49 of 2011.
(2.) IN view of the aforesaid order, I find that at this stage petitioner has no apprehension of arrest. Under the said circumstance, I dismiss this anticipatory bail application at this stage, as the same is not maintainable.;