A.S. Godara, J. - (1.) Heard learned counsel for the petitioner as well as the learned P.P. for State.
(2.) The learned counsel for the petitioner contends that the accused is facing trial after filing of a supplementary charge-sheet against the accused-person who is alleged to have been absconding during the trial of his co-accused persons Shanker and Gota and, after trial of his co-accused persons, both of them have been acquitted on the charge levelled against them. He further contends that the alleged fatal injuries of the deceased were attributed to Shanker. His having been acquitted, the accused-petitioner also deserves to be bailed out.
(3.) The learned P.P. has opposed it vehemently.;