- (1.) Heard learned counsel appearing for the parties.
(2.) This revision application is directed against the order dated 5/7/2005 passed by the 4th Additional District Session Judge, Palamau at Daltonganj in Criminal Appeal No. 58 of 2005, affirming the order dated 11/5/2005 passed by learned Additional Chief Judicial Magistrate, Palamau at Daltonganj, whereby and whereunder they refused to enlarge the petitioner on bail, who is an accused in connection with a case registered under Section 307 of the Indian Penal Code on the plea that if the petitioner is released on bail he may form his own association of criminal or will become associate of other criminal gangs.
(3.) Learned counsel appearing for the petitioner submits that the reason assigned by the appellate Court could not be a valid ground for refusing the prayer for bail.;