H.C.MISHRA, J. - (1.) HEARD learned counsel for the petitioner and learned S.C. -II for the Prosecution.
(2.) PETITIONER has been made accused for the offence under Sections 147, 148, 149, 341, 323, 307, 452, 324, 427, 302 of the Indian Penal Code and Section 27 of the Arms Act, in connection with Baghmara (Madhuban) P.S. Case No. 73 of 1992, corresponding to G.R. No. 810 of 1992. This case depicts the very sad and sordid manner in which investigating agency is proceeding in the case. The occurrence had taken place in the year 1992, wherein, on a trifling issue, C.I.S.F. personnel had ransacked the houses of the villagers, made indiscriminate firing and assaulted the villagers. There is specific allegation against this petitioner also to have made the firing and injuring a lady in the incident. It appears that one person had died in the firings made by the C.I.S.F. personnel.
(3.) THE case is still under investigation since the year 1992 itself. Not a single accused had been arrested so far, except the petitioner, though all the accused persons are the C.I.S.F. personnel and perhaps are serving on duty. Only in the month of October, 2011, this petitioner has been arrested by the Police.;