- (1.) Apprehending their arrest, in connection with Topchanchi P.S. Case No. 14 of 2015 instituted under Sections 147, 148, 149, 323, 307, 435, 379, 153A, 295A of the Indian Penal Code, the six petitioners have moved this Court for grant of privilege of anticipatory bail.
(2.) Heard learned counsel appearing for the petitioners as well as learned Addl. PP for the State.
(3.) Learned counsel appearing for the petitioners submitted that in the FIR, report has been lodged against sixteen persons however, more than hundred persons were present at the place of occurrence. Learned counsel further submitted that in the FIR, there is absolutely no allegation against the six petitioners of this case to constitute the offence under Section 307 of the Indian Penal Code and no case is made out against petitioners under the aforesaid sections of the Indian Penal Code. It was further submitted that the entire allegations leveled against all the six petitioners, in the FIR is vague and un -specific. Learned counsel further submitted that the informant of this case has also not stated anything particular against any of the petitioners and no overt act has been attributed to them.;