- (1.) THE petitioner is an accused for the offence under Sections 147, 148, 149, 353, 386, 364 and 120b of the Indian Penal Code read with section of the Arms Act and 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, who is neither named in the F. I. R. nor has any incriminating evidence been collected in course of investigation. The only allegation against him is that he and Bimal Singh @ Kishore Jee were found moving in suspicious condition one day prior to the alleged date of occurrence. It is lastly submitted that the co-accused Bimal Singh @ Kishore Jee has been granted bail by a Bench of this Court vide order dated 15. 02. 2008 passed in B. A. No. 19 of 2008 and the petitioner, who is in custody since 15. 07. 2008, also deserves the same privilege.;