- (1.) Heard learned counsel for the petitioners and learned counsel for the State. Petitioners are apprehending their arrest in connection with the case registered under Sections 147, 148, 149, 332, 333, 353, 379, 307 and 504 of the Indian Penal Code.
(2.) From perusal of the impugned order it appears that police party had gone and conducted the raid the house of Amir Sk. these petitioners namely, Nurul Haque armed with a iron hammer, Haru Sk. Armed with an iron rod, Asraful Sk. Armed with a farsha, Jyotashna Bibi and Kulsum Bibi both armed with hansuwa and other persons armed with danda, lathi, farsha and attacked the police party due to which police party received injury.
(3.) Learned A.P.P has opposed the prayer for bail and submitted that there is direct allegation of assault against the petitioner Nos. 1 to 3.;