MD. ISLAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Additional Public Prosecutor for the State.

(2.) THE petitioners are apprehending their arrest in connection with a case registered for the offence punishable under sections 302/34 of the Indian Penal Code.

(3.) LEARNED counsel for the petitioners seeks privilege of pre arrest bail of the petitioners placing their innocence, false implication and submitting that after investigation final form was submitted vide Annexure - 5 showing suspicion against Md. Taslim, but differing with the view, learned court below took cognizance, though, the petitioners have got no concern. There is previous enmity between informant and Md. Iliyas and as such the petitioners deserve sympathetic consideration.