AMBIKA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Anticipatory bail application filed by petitioners, Ambika Singh, Ashok Singh, Bharat Singh and Udai Pratap Singh @ Udai Singh in connection with Bishrampur P.S. Case No. 61 of 1997 corresponding to G.R. No. 796 of 1997 pending in the court of learned C.J.M. Daltonganj Palamau is moved by Sri Rajiv Kumar learned counsel for the petitioner and opposed by Sri Shekhar Sinha learned Additional P.P.

(2.) This is a case of the year 1997 and case diary reveals that petitioners are absconder.

(3.) Considering the same, I find that this is not a fit case for anticipatory bail. Accordingly, prayer for anticipatory bail of the petitioners above named rejected.