- (1.) Heard learned counsel for the petitioner and the learned counsel for the State.
(2.) This is an application for grant of regular bail to the petitioner in a case registered under Sections 147,148,149,323,324,307,337 and 302 IPC.
(3.) It is submitted by the learned counsel for the petitioner that the allegation against the petitioner is similar to accused Gunjari Devi,who was granted bail by this Court in B.A.No.6133/2010 on the ground that she was throwing brickbats on the house of the informant when his father was sitting inside the house. The allegation of assault is against one Sukar Prajapati and the allegation of inflicting sword is against Kuldip Prajapati and in that view of the matter the petitioner,who has remained in custody since 5.3.2010, may be released on bail.;