(1.) THIS petition is filed by petitioner -accused No. 3 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent -police to release the petitioner on bail in the event of his arrest for the alleged offences punishable under Sections 143, 147, 148, 307 r/w Section 149 of IPC and later, after the death of one of the injured, the offence under Section 302 of IPC was also inserted in the case, registered in respondent -police station Crime No. 101/2014
(2.) HEARD the arguments of the learned counsel for the petitioner -accused No. 3 and also the learned Government Pleader appearing for the respondent -State.
(3.) AS against this, learned Government Pleader during the course of his arguments has submitted that the eyewitnesses have clearly stated about the involvement of the petitioner. From the date of the alleged incident, petitioner is absconding. Filing of the charge sheet is not a ground to grant anticipatory bail to the petitioner. As per the statement of eyewitnesses petitioner has assaulted with a club and now he has to be interrogated and the club has to be seized by the Investigating Officer. Hence, it is submitted that petitioner is not entitled to be granted with bail.