ANIL CHOUDHARY, J. - (1.) Learned counsel for the petitioners submits that petitioner no. 1- Raghu Nath Mahto and petitioner no. 4- Ajay Kumar Mahto have been arrested by the police, hence he does not press the prayer for anticipatory bail on behalf of petitioner no. 1- Raghu Nath Mahto and petitioner no. 4- Ajay Kumar Mahto.
(2.) Accordingly, the prayer for anticipatory bail of petitioner no. 1- Raghu Nath Mahto and petitioner no. 4- Ajay Kumar Mahto stands rejected as not pressed.
(3.) Apprehending their arrest, the four petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Harla P.S. Case No. 50 of 2017 (G. R. No. 572 of 2017 ) registered under Sections 143, 341, 149, 353, 427 of the Indian Penal Code.;