RAJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . This is an application for bail.

(2.) THE accused are said to have administered a poisonous substance to occurrence. According to the Incharge Sessions Judge, Ferozepur, the report of the chemical Examiner relating to the viscera of the deceased clinches the matter because the cause of death was determined to be the poisonous substance administered in the liquor. Learned counsel for the petitioner maintains that on such poison was discovered but the cause of death was high concentration of alcohol in the blood of the deceased which was high as 69 mls. Learned Assistant Advocate General, Punjab has not been able to point out to me as to what was the posion detected. The apparently it seems that the deceased died on account of excessive drinking, whether it was voluntarily or forcibly administered, that a matter of detail. No final opinion can be or need expressed herein. All the same, a case for bail has been made out for the petitioners. This petition is thus allowed. Let the petitioners be released on bail to the satisfaction of the Chief Judicial Magistrate, Ferozepur. Petition allowed.