Dhrub Narayan Upadhyay, J. - (1.) THE learned counsel for the petitioner and the learned counsel for the State. Petitioner is accused in connection with Chandwa PS case No. 79 of 2008, for the offence registered under Section 302 /201 /34 /364 of the Indian Penal Code and section 25(1b)a / 26 / 27 of the Arms Act.
(2.) IT reveals from FIR that Arsad Khan, brother of the informant and his wife Soni who were sleeping in the house, were found missing since midnight. On the following morning at about 7 a.m. chaukidar informed about the dead body of a male lying within the forest. Informant and other witnesses rushed to the spot and identified die dead body as that of Arsad Khan, but Soni Devi, wife of the deceased has not been traced out. It is submitted that petitioner is in custody since 12 -11 -2009. No direct evidence or circumstantial evidence is available on record One of the co -accused having similar allegation has been granted bail vide B A No. 4046 of 2010.
(3.) LEARNED counsel for the State has opposed the prayer and submitted that the petitioner is having criminal history and as many as 20 cases are pending against him.;