SATISH PANDEY Vs. STATE OF BIHAR & ANR

JUDGEMENT

(1.) This petition has been filed under Sections 439 and 440 of the Cr.P.C. for grant of bail to petitioner who is in jail custody since 27.09.2011 in R.C. Case No. 4(S)/99 arising out of Gardanibagh (Shastri Nagar) P.S. Case No. 336 of 1998 registered for the offences punishable under Sections 302, 307/34, 120B, 379 of the Indian Penal Code and Section 27 of the Arms Act.

(2.) I have already heard all the parties.

(3.) It is needles to narrate the entire prosecution case and suffice to say that petitioner along with two others namely, Munna Shukla and Rajan Tiwari opened fire on the deceased, Lakshmeshwar Sah, who happened to be shadow of deceased, Brij Bihari Prasad, a Member of Legislative Assembly. The aforesaid Brij Bihari Prasad is said to have killed by other accused.