Govind Mathur, J. - (1.) Heard learned counsel for the applicant and learned Additional Government Advocate for the State-respondents.
(2.) While pressing this application, learned counsel appearing on behalf of the applicant states that the applicant is facing trial for the offence under Sections 307, 323, 324, 504, 506 Indian Penal Code. He further states that the applicant is behind the bars for quite a substantial period and a chargesheet too has been filed in the matter.
(3.) Learned Additional Government Advocate has vehemently opposed the prayer for bail by referring the gravity of offence.;