- (1.) Heard learned counsel for the petitioner and the learned A.P.P. for the Prosecution.
(2.) The petitioner has been made accused for the offence under Sections 302, 201, 120B and 34 of the Indian Penal Code, in connection with Katras (Tetulmari) P.S. Case No. 108 of 2011 corresponding to G.R. No. 1574 of 2011.
(3.) The case relates to commission of murder of the brother of the informant and the informant had suspected the hands of the wife of the deceased and other unknown persons in commission of the crime.;