Pradeep Kumar, J. - (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 302/201 of the Indian Penal Code. Earlier after hearing both the parties case diary was called for. As per the F.I.R. the dead body of the victim was found and the F.I.R. was registered against unknown persons. Subsequently witnesses including the father of the deceased raised suspicion and wrote a letter which is at Para 37 of the case diary that he has got suspicion upon Uday Dubey and his brothers except that there is no evidence against the Petitioner. It is submitted by learned Counsel for the Petitioner that all are "Gotia" of the deceased and only suspicion has been raised against the Petitioner and he is languishing in custody and as such he may be enlarged on bail.
(3.) LEARNED Counsel for the Informant as well as learned Counsel for the State has opposed the prayer for bail and submits that earlier also one of the son of the informant was done to death due to land dispute at the instance of this Petitioner for which Rehla P.S. Case No. 10 of 2006 was registered for the death of his son Dhananjay Kumar Dubey on 30.03.2006 and subsequently his second son has also been done to death for which Garhwa P.S. Case No. 110 of 2010 was registered. He has submitted that the occurrence are due to the land dispute and hence the release of the Petitioner will be harmful for his life.;