R.S. Chauhan, J. - (1.) Heard the learned counsel for the parties and perused the material made available on record.
(2.) Acoridng to the learned counsel for the accused-petitioners, petitioner No. 1 happens to be an old man of 57 years. Furthermore, his brother Prabhati Lal had already filed an application before the Electricity Board pointing out to the Board that the electricity meter was not working properly. It is when the persons from Electricity Board came and certain verbal altercation took place as they were not in a position to correct the meter. Furthermore, the accused- petitioners are behind the bar for almost a week. Lastly, the case is triable by Special Court.
(3.) On the other hand, the learned Public Prosecutor has opposed the bail application.;