Narendra Nath Tiwari, J. - (1.) THE Petitioner is an accused in the case registered under Section(s) 147, 148, 149, 323, 325 and 387 of the Indian Penal Code and Sections 25(1 -G), 26, 27 and 35 of the Arms Act.
(2.) LEARNED Counsel for the Petitioner submitted that the Petitioner has been falsely implicated in the case; there is no allegation of causing injury by firearm; the only allegation is that the Petitioner has opened fire by his country made pistol in the sky; the Petitioner is a student of B.Com. Part -III of Gosner College, Ranchi and he has to appear in the final examination of Part -III, B.Com., which is to be commenced from 8th April, 2011. Learned Counsel further submitted that if the Petitioner is not released on bail even provisionally, his one year study shall be spoiled and the Petitioner shal be put to serious prejudice. Learned A.P.P. opposed the Petitioner 's prayer for bail and submitted that the Petitioner is an accused of serious nature of offence and the ground of his examination is only a pretext; the Petitioner is not a serious student and he has no care for his educational career or for appearing in the examination; there is direct allegation against the Petitioner and as such, he does not deserve to be released on bail.
(3.) I have heard learned Counsel for the Petitioner and learned A.P.P.;