ABHIJEET KUMAR @ VICKY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this case, the petitioner, facing prosecution for offence under Section 302/34 of the Indian Penal Code, has prayed for grant of anticipatory bail.

(3.) Having regard to the elaborate submissions made by learned counsel for the petitioner, this Court is not inclined to grant privilege of anticipatory bail primarily on the ground that the petitioner is one of the main assailants, who would not be entitled to question the specific allegation in ocular version of the informant in F.I.R. which also stands corroborated in the statement of other persons who were eye witnesses on a mere ipsi dixit of alleged nonavailability of inquest report or opinion of the Doctor in his post-mortem report specially when they were not either looked into or fully analysed by this Court while allowing the prayer of anticipatory bail of Suresh Chandra, the father of the petitioner vide an order dated 14.08.2014 in Cr. Misc. No. 14683 of 2014.