MUHAMMED ASHRAF Vs. STATE

JUDGEMENT

(1.) PETITION for bail.

(2.) THE alleged offences are under Sections 143, 147, 148, 332 and 307 read with Section 149 of the Indian Penal Code and Section 3 of the Explosive Substances Act. According to prosecution, on 29.05.2010 at about 3.30 P.M., 75 persons including petitioners(A2 and A9 respectively) formed themselves into an unlawful assembly and pelted stones against the police. A bomb was also hurled, though it did not explode.

(3.) ON hearing both sides, I am satisfied that bail can be granted to petitioners on conditions. Hence the following order is passed: