- (1.) Heard learned counsel for the petitioners and learned A.P.P. for the Prosecution.
(2.) Petitioners have been made accused for the offence under Sections 399 and 402 of the Indian Penal Code and 25(1-b)A/26/35 of the Arms Act, in connection with Dhanbad / Saraidhela P.S. Case No. 354 of 2011, corresponding to G.R. No. 1425 of 2011.
(3.) On 4.5.2011, the police was informed that some persons have gathered with intention to commit offence, upon which the police raided the place and some persons were arrested including the petitioners. From the possession of the petitioners, knife and other articles, were recovered. In the facts and circumstances of the case, I am inclined to release the petitioners on bail.;