(1.) The petitioners have approached this Court seeking regular bail having been arrested in Crime No. 49/2012 registered for the offence under Section 307 and other offences for lesser sentence under the provisions of the IPC. The facts reveal that on 12.9.2012 when the petitioners who are accused Nos. 4 and 5 were proceeding with other accused in two cars, it is alleged that the injured made an effort to cause an accident and enraged by the said act of the injured, accused Nos. 1 and 2 said to have assaulted the injured with hockey stick, whereas the petitioners held them. In the circumstances, a complaint came to be registered for the aforesaid offences.
(2.) The counsel for the petitioners submits that prima facie there is no material for the offences under Section 307 IPC and that the petitioners would attend the court and also the Investigating Officer whenever necessary. On these grounds he has sought for grant of bail.
(3.) The learned High Court Government Pleader has opposed the application.