SHARUKH @ TANNU Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in FIR No.43/2018 dtd. 21/2/2018 registered at Police Station Sadar Bazar for offences under Sec. 302/120-B/34 IPC read with Ss. 25/27/54/59 Arms Act.

(2.) Facts, in brief, leading to the present FIR are as follows:-

(3.) Mr. Hemant Choudhary, learned counsel for the petitioner, submits that the witness - Tahid, who had narrated the entire incident to the Police, has been examined and he has turned hostile. He submits that the Petitioner should be deemed innocent unless he is found guilty. He submits that public witnesses have been examined and there is no necessity for keeping the Petitioner in further custody.