- (1.) Heard the counsel for petitioner and counsel for the State. The petitioner is accused in this case registered under Section 302/ 34 of the I.P.C.
(2.) The counsel for the petitioner submits that there is no specific allegation against the petitioner and the allegations are omnibus allegation. It is also submitted that the other three co-accused, who are standing on similar footing with the present petitioner, namely Chhunki Ansari, Bhola @ Sanaullah Ansari and Ataul @ Attaullah Ansari have already been granted bail in B.A. No.3712 of 2013 and B. A. No.3893 of 2013 vide order dated 17.6.2013.
(3.) Counsel for the State opposed but not disputed the contentions made by the counsel for the petitioner.;