- (1.) SUPPLEMENTARY affidavit filed today is taken on record.
(2.) HEARD Sri Raghuvendra Prakash, learned counsel for the applicant and Sri L.D. Rajbhar, learned A.G.A. for the State.
(3.) IT has been contended by the learned counsel for the applicant that? two cases have been shown against the applicant in the Gang Chart which have been annexed at page 20 of the bail application and in the said cases, the applicant has been granted bail by the competent Court. The applicant is in jail since 29.1.2014. Learned A.G.A. opposed the prayer for bail.;