- (1.) Heard learned counsel for the parties.
(2.) Petitioner is accused in a case registered under Sections 147, 148, 323, 324, 307, 353, 332, 435 & 149 of the Indian Penal Code, Section 27 of the Arms Act and Section 3/4 of Prevention of Damage of Public Property Act.
(3.) According to F.I.R., in the course of encroachment removal drive, people of the locality and the persons affected assembled and the aforesaid mob became violent against local administration and C.C.L. authorities. In order to control the situation police made firing in which some persons sustained injuries and some of them also died.;