- (1.) THE petitioner is an accused for the offence under Sections 302, 147, 148, 149, 307, 353 and 332 of the Indian Penal Code read with Section 27 of the Arms Act and Section 3, 4 and 5 of the Explosive Substance Act besides Section 17 of the C. L. A. Act.
(2.) HEARD learned counsel for the petitioner and learned counsel for the State.
(3.) IT is submitted on behalf of the petitioner that the instant case is totally misconceived against the petitioner and he has been implicated entirely on false allegation. Although the name of the petitioner transpires in the F. I. R. , but the informant police office has not divulged the source of information while recording the name of the petitioner. It is further submitted that there is no specific and definite allegation against the petitioner and as a matter of fact, the allegation are general and omnibus in nature. It is lastly submitted that other co-accused persons including raju Prasad @ Raju Sao and Gangeshwar Singh, whose case stand on identical footing as that of the petitioner has been granted bail vide order passed in B. A. No. 8173 of 2006, and B. A. No. 880 of 2007 respectively, and the petitioner who is in custody since June, 2008, also deserves the same privilege.;