- (1.) The petitioners are accused in the case registered under Sections 147,148,149,307,353 of the Indian Penal Code, Section 25 (1-b)A/26/27/35 of the Arms Act, under Section 3 /4 of the Explosive Substance Act and under Section 17 of the Criminal Law Amendment Act.
(2.) Learned counsel for the petitioners submitted that though the petitioners' prayer for bail was earlier rejected, they have remained in custody for about two years. There is general and omnibus allegation of opening firing. There is no allegation of sustaining injury by anyone. It has been submitted that allegation of recovery of fire arms is wholly concocted. The petitioners have been falsely implicated only on suspicion because of their involvement in some cases in the past. They are local permanent residents and there is no chance of absconding.
(3.) Learned A.P.P opposed the petitioner's prayer. However, after going through the record he has not disputed the said contention of the learned counsel for the petitioner.;