- (1.) Heard the learned counsel for the petitioners and learned counsel for the State.
(2.) Petitioners are accused in a case registered u/s 413,414,120B,34 of the I.P.C .
(3.) It is submitted by learned counsel for petitioners that as per the F.I.R, the named accused Ganauri Sao and Manoj Sao were arrested from whose custody aluminum wires about 2.5 quintal were recovered and they disclosed that the other accused including the present petitioners have been seen bringing the aluminum wires and they were making preparation for melting the same. It is further submitted that the two arrested accused from whom recovery was made i.e. Ganauri Sao and Manoj Sao have been granted bail in B.A. no. 3823/2006 and B.A. no. 4335/2006 respectively. Petitioners are in custody since, 23.5.2010.;