- (1.) Heard Mr. R.S. Pandey, learned counsel appearing for the petitioners and Mr. Deepak Kumar, learned A.P.P. for the State. Petitioners have prayed for grant of anticipatory bail, as they are apprehending their arrest in connection with Ichak P.S. Case No. 69 of 2013 corresponding to G. R. No. 1369 of 2013 registered for the offences punishable under Sections 147, 148, 149, 341, 323, 324, 307 of the Indian Penal Code.
(2.) The allegation made in the First Information Report is that the petitioners have entered into an exhibition and the petitioner No. 10 has given sword blow on the head of the informant.
(3.) It has been alleged that the other accused persons had also assaulted the informant and left him for dead.;