- (1.) Heard learned counsel for the parties.
(2.) Petitioner is accused in a case registered under Sections 147, 148, 149, 307 & 353 of the Indian Penal Code, Section 25(1-b)(a), 25(1-A), 26, 27 & 35 of the Arms Act read with Section 17 of C.L.A. Act and Section 3/ 4 of Explosive Substance Act.
(3.) It reveals from the detailed First Information Report that exchange of firing took place between the police party and the extremists at Tilaiya forest lying within Mohanpur Police Station within district-Deoghar. In encounter one of the extremists was killed and one Girdhari Manjhi was apprehended. A number of fire arms, carbine and other incriminating articles have been recovered from the place as well as from the places on the pointing out of apprehended accused Girdhari Manjhi. One of the diary containing details regarding the names of extremists and other activities of extremists was recovered and that diary contained name of the present petitioner.;