- (1.) The petitioners are accused in the case registered under Sections 147, 148, 149, 122, 124-A, 353, 307, 414, 411, 120-B, 384 and 504 of the Indian Penal Code. Sections 25(1-b)a, 26, 27 and 35 of the Arms Act, Sections 3, 4 and 5 of the Explosive Substance Act, Sections 17 and 18 of the Criminal Amendment Act, and Section 13 of the U.A.P. Act.
(2.) Learned counsel for the petitioners submitted that the petitioners have been falsely implicated in the case earlier petitioners' same prayer was rejected on merits, the petitioners are in custody since February, 2008 the trial has not been concluded till date in spite of the specific direction of this Court to conclude the trial within four months by order dated 26th March, 2010 in B.A. No. 468 of 2010; there is no likelihood of conclusion of the trial in near future, the petitioners, thus, deserve to be released on bail.
(3.) Learned APP, opposed the petitioners' prayer for bail and submitted that there is specific allegation against the petitioners and they were identified by two witnesses; nine witnesses have already been examined and the Investigating Officer is to be examined; the trial is likely to be concluded shortly.;