Pradeep Kumar, J. - (1.) HEARD learned Counsel for the Petitioners and learned A.P.P. for the State.
(2.) THIS is an application for grant of regular bail in a case registered under Sections 341, 342, 323, 506, 307 and 302 read with Section 34 of the Indian Penal Code in connection with Manjhiaon P. S. Case No. 64 of 2010, corresponding to G. R. No. 901 of 2010. It is submitted by the learned Counsel for the Petitioners that from the F.I.R. , it appears that the Petitioners along with others assaulted the informant by 'lathi' and 'balua', but there is no evidence at all as to who assaulted the deceased and the Petitioners are in custody since 6.9.2010, hence, they may be enlarged on bail.
(3.) LEARNED Counsel for the State has opposed the prayer and submits that at para 43 of the case diary in which the allegation against the Petitioner No. 1, Uday Sao @ Udal Sao is that he had Balua in his hand.;