NEPAL MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the State.

(2.) This is an application for grant of regular bail to the petitioner in a case registered under Sections 147,148,149,323,324,307,458 IPC.

(3.) It is submitted by the learned counsel for the petitioner that due to previous enmity the petitioner has been named and it is alleged that he gave a dagger blow on the person of the informant but no injury was caused nor any injury report is available and the petitioner is in custody since 25.8.2010.Learned counsel for the State opposed the prayer for bail.