Shree Chandrashekhar, J. - (1.) The petitioner seeks bail in Govindpur P.S. Case No. 116 of 2016 corresponding to G.R. No. 3500 of 2016 (S.T. Case No. 103 of 2017) registered for offence under Sections 452, 323, 325, 379, 354-A, 307, 504 and 34 IPC. Previously bail application moved by the petitioner vide B.A. No. 5941 of 2017 was dismissed on 07.09.2017. O.P. No. 2 has appeared through Mr. Anurag Kashyap, the learned counsel.
(2.) Mr. A.K. Das, the learned counsel for the petitioner submits that evidence of the witnesses now examined by the prosecution during the trial does not make out a case for offence under Section 307 IPC and while so, the petitioner who has remained in judicial custody since 15.12.2016 deserves grant of bail.
(3.) The learned APP has opposed the prayer for grant of bail Mr. Anurag Kashyap, the learned counsel for the O.P. No. 2, however, submits that injured witness Om Prakash who is examined as P.W. 3 has specifically spoken about the injury suffered by Birendra Prasad, Binod Kumar and himself.;