(1.) Application For Regular Bail
(2.) On 11.12.2020, at about 3.00 PM, the applicants, along with two others, in furtherance of common intention, to cause hurt to the defacto complainant, wrongfully restrained him and hurled abuses at him and thereafter assaulted him with a helmet, causing simple hurt to the defacto complainant. The crime was registered. The assault could have proved fatal and therefore the applicants attempted to commit culpable homicide. The applicants and the defacto complainant were at dispute following political rivalry. The applicants state that they have been implicated solely for the reason for political reasons. And, therefore, seek pre-arrest bail. A3 was already granted anticipatory bail. The applicants were arrested on 13.12.2020 and have been incarcerated for the last 58 days.
(3.) Heard the learned counsel appearing for the applicants and the learned Public Prosecutor. The learned Public Prosecutor points out that A1 has 10 criminal cases against him, while the 2nd applicant/A2 has seven crimes registered against him. Both the applicants have criminal antecedents. And, therefore, in case, they are released on bail, there is every possibility that they may get involved in offences of similar nature. And, hence, the application for bail is vehemently opposed.