JAGAT MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) A supplementary has been filed on behalf of the petitioner.

(2.) Heard learned counsel for the petitioner and the State.

(3.) The petitioner seeks an order of anticipatory bail in a case registered under Section 302 of the ' Indian Panel Code etc. Admittedly, it is a murder case and as many as three persons on the one side and two on the other had lost thoir lives. Ordinarily the court is reluctant to allow an application for anticipatory bail in a case of murder by calling for the case-diary and looking into it. However, in the present case, it appears that the case-diary of the case has been called for and received.