Jaya Roy, J. - (1.) HEARD learned Counsel for the Petitioner and learned Counsel for the State.
(2.) THE Petitioner is an accused in a case for the offence registered under Sections 302, 380/34 of the Indian Penal Code and Section 27 of the Arms Act. Learned Counsel for the Petitioner submits that the prayer for bail of the Petitioner was earlier rejected by this Court and Petitioner is in custody since January 2009 i.e. more than two and half years. It is also contended that the Petitioner is not named in the F.I.R. and another co -accused, namely, Masir Ansari @ Masir Mian, who is named in the F.I.R. has already been granted bail by another Bench of this Court in B.A. No. 8997 of 2010 vide order dated 07.04.2011.
(3.) A report was called from the court concerned regarding the stage of the trial. Report has come, which shows that seven witnesses have already been examined by the prosecution and four witnesses are still to be examined.;