- (1.) Bail application has been filed on behalf of the petitioner Vikash Agarwal @ Vikky Seth @ Vikash Kumar who is in custody in connection with Adityapur (RIT) P.S. Case No. 426 of 2015 corresponding to G.R. Case No. 1224 of 2015 for the offence registered under Sections 326, 307, 120(B)/34 of the I.P.C and Section 27 of the Arms Act pending in the Court of learned Chief Judicial Magistrate, Saraikela Kharsawan.
(2.) Heard learned counsel for the petitioner and learned counsel for the State.
(3.) Learned counsel for the petitioner submits that in FIR itself vague allegation has been made and it is not clear who fired the shot. Moreover, parties are on litigating term. There is no allegation of repeat of firearm shot. Learned counsel for the petitioner submits that petitioner is in custody since 30.11.2015. Moreover other co - accused namely Sony Agarwal @ Soni Agarwal has been released on bail vide order dated 28.01.2016 in B. A. No. 10481 of 2015 and Mukesh Kumar Agarwal has been released on bail vide order dated 22.02.2016 in B. A. No. 42 of 2016. Hence, petitioner may be released on bail.;