Pradeep Kumar, J. - (1.) THE aforesaid bail applications are heard together and are being disposed of by this common order, as both the applications arose from the same F.I.R.
(2.) HEARD , learned Counsel for the Petitioners and learned Counsel for the State. This is an application for grant of regular bail to the Petitioners for the offence under Sections 302/34 of the Indian Penal Code.
(3.) PETITIONERS are named in the F.I.R. and the case of the prosecution is supported by eyewitnesses in para Nos. 8, 9 and 10 of the case diary.;