- (1.) Heard the learned counsel for the petitioners and the learned counsel for the State.
(2.) The petitioner, an accused in a case registered under sections 395 and 397 of the IPC in connection with Bhawnathpur P.S. Case No. 43 of 2004, has filed this application for grant of bail.
(3.) The petitioner is also an accused in Bhawnathpur P.S. Case No. 44/2004 registered under sections 399/402 of the IPC and Section 25 (1-b) and 26/35 of the Arms Act.;