- (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) This is an application for grant of regular bail to the petitioner for the offence under Sections 341/342/436/435/427/323/34 of the Indian Penal Code, Section 27 of the Arms Act, Section of the Explosive Substance Act, Section 4 of the Public Property Damage Protection Act and Section 17 of the C. L. A. Act.
(3.) It is submitted by learned counsel for the petitioner that petitioner is not named in the F.I.R. and subsequently during investigation he was arrested alongwith other coaccused persons and he is in custody since 22.08.2009 i.e. more than one year. It is further submitted that there is no direct evidence that petitioner was the leader of the extremists group which put the vehicles on fire, which were parked at the Range Office at Ranka office of Forest Department. It is further submitted that other coaccused namely Rajendra Singh Kharwar, against whom there are 11 cases pending, has been granted bail by a Bench of this Court vide order dated 21.12.2009 in B. A. No. 6863 of 2009 and other coaccused Raj Kumar Vishwakarma, against whom there are 4 cases pending, has been granted bail by a Bench of this Court vide order dated 28.03.2008 in B. A. No. 1996 of 2008 and other coaccused have also been granted bail and as such, petitioner may be enlarged on bail.;