SHIV PUJAN MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned counsel for O.P. Nos. 2 and 3 as well as learned APP for the State.

(2.) PETITIONER has filed instant Miscellaneous application for cancellation of anticipatory bail granted to O.P. Nos.2 and 3 vide order dated 24.02.2010 passed by Sessions Judge, Gopalganj in ABP No. 916/2009 in connection with Mohammadpur P.S. Case No. 15/2009 registered under Sections 304 (B), 406, 498A/34 IPC.

(3.) IT is an admitted fact that no prayer was made before learned Sessions Judge, Gopalganj for cancellation of anticipatory bail so granted to O.P. Nos. 2 and 3. From the record of instant application, it is apparent that neither it has been filed in the revisional capacity nor under appellate jurisdiction. 2