- (1.) Heard learned counsel for the petitioners and the learned counsel for the State.
(2.) This is an application for grant of regular bail to the petitioners in a case registered under Sections 147,148,149,323,341,324,307 IPC.
(3.) It is submitted by the learned counsel for the petitioners that due to land dispute there is case and counter case and as per FIR it is alleged that petitioner no.1,2,4 and 6 were members of the mob while petitioner nos.3 and 5 have assaulted the mother of the informant with rod causing injury on hand and back and since they have remained in custody since 29th September,2010, they may be released on bail.;