RAKESH MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by Rakesh Mahto and Khaitu Mahto, in connection with Nimiaghat P.S. Case No. 33 of 2010 corresponding to G.R. No. 519 of 2010 pending in the court of Chief Judicial Magistrate, Giridih, is moved by Sri Yogesh Modi, learned counsel for the petitioners and opposed by Sri J. Mahto, learned Additional P.P. for the State.

(2.) It appears that earlier the anticipatory bail application of these petitioners rejected by this Court. It is, however, submitted that some other accused persons have been granted anticipatory bail prior to rejection of above anticipatory bail application. Since, that order was within the knowledge of petitioners and it is not brought to the knowledge of this Court, therefore, the same cannot become a ground for reconsideration of anticipatory bail prayer again. Hence, this anticipatory bail application is rejected. However, it is open to the petitioners to raise this point in the court below while praying for regular bail.