SUNIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) It is submitted that petitioner no. 2 Rakesh Kumar Singh has been arrested. His prayer has become infructuous and is dismissed as such.

(2.) Heard.

(3.) The renewal prayer is on behalf of the remaining two petitioners Sunil Kumar Singh and Sanjeev Kumar Singh whose earlier prayer for anticipatory bail was dismissed by order dated 8.5.2007 in Cri. Misc. No. 20744/07 which petition was dismissed jointly with another Cri.Misc. No. 20619/07 on the ground for renewal for the prayer is that one of the most important aspect of the matter could not be pointed out to the Court leading to pass an order disfavourable to the petitioners. The aspect which was meant to be pointed out was that after investigation the police submitted the final form and the petitioners and other accused persons have been summoned on protest petition by way of complaint. Considering this aspect of the matter Tarkeshwar Singh whose petition was dismissed by the common order dated 8.5.2007 has been admitted to anticipatory bail by me on 17.9.2007.