Hon'ble Mr. Justice H.C. Mishra - (1.) BOTH these applications arise out of the same case and are being disposed of by this common order. Heard learned counsel for the petitioners and the learned counsel for the State as also learned counsel for the informant.
(2.) THE petitioners have been made accused in Jamua P.S Case No. 212 of 2011 corresponding to G.R Case No. 1737 of 2011 for the offence under Sections 302, 34 of the Indian Penal Code and under Section 27 of the Arms Act. The case relates to the murder of the son of the informant who was taken away by the accused persons, named in the F.I.R including these petitioners. The F.I.R shows that the informant, who is the father of the deceased, is an eyewitness to the occurrence and there is direct allegation against the petitioner, Ramu Sao to have fired pistol upon the deceased, causing his death. So far as the petitioner, Shyamu Sao is concerned, there is no allegation of assault against him.
(3.) LEARNED counsel for the petitioners submits that the petitioners have been falsely implicated in this case and other family members of the deceased have not stated about the assault made by the petitioner, Ramu Sao, rather they have stated that they went to the place of occurrence on the next morning. Learned counsel for the petitioners has accordingly prayed for bail.;