SUBHASH RAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant application has been preferred by the petitioner for grant of regular bail for the offence registered under Ss. 147, 148, 149, 341, 323, 324, 307 and 504 of the Indian Penal Code and under Sec. 27 of Arms Act.

(3.) Learned senior counsel for the petitioner submits that petitioner has falsely been implicated in this case and the allegation whatsoever which has been made against this petitioner is concocted and afterthought. He further submits that the petitioner and the informant are from the same locality. As a matter of fact they have also compromised the differences between them as such so far as of this petitioner is concerned he may be enlarged on bail.