- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.
(2.) This is an application for grant of regular bail to the petitioner for the offence under Sections 323/324/341/307/337/34 of the Indian Penal Code.
(3.) It is submitted by learned counsel for the petitioner that the occurrence took place due to the disputes regarding the land situated in front of their houses.;