DEEPCHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this sixth bail application under Section 439 Cr.P.C.

(2.) F.I.R. No.99/2016 was registered at Police Station Manoharpur District Jaipur for offence under Sections 302 I.P.C.

(3.) It is contended by counsel for the petitioner that petitioner has remained in custody for a period of four years and seven months.