RAGHUNATH Vs. STATE

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused No. 2 under Section 439 of Cr.P.C. seeking his release on bail for the alleged offence punishable under Section 302 of IPC registered in the respondent -police station Crime No. 83/2013.

(2.) HEARD the arguments of the learned Counsel appearing for the petitioner -accused No. 2 and also the learned High Court Government Pleader for the respondent/State.

(3.) AS against tills, the learned High Court Government Pleader during the course of his argument submitted that the present petitioner -accused No. 2 gave voluntary statement under which a weapon has been seized by the Investigating Officer in the presence of pancha witnesses. Hence, he submits that, there is prima -facie material placed by the prosecution. Hence submitted to reject the bail application.