SMT. BAGTI AND ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for the Applicants and the learned Public Prosecutor.

(2.) LEARNED Counsel for the Applicants submits that originally charge sheet was filed against the Applicants for the offence under Sections 304, 201 and 176 of IPC, however, as per learned Counsel for the Applicants, the Applicants have been discharged from the offences punishable Under Section 201 and 176 of IPC. He further submits that even if the prosecution story is accepted as a whole, then also, the case does not travel beyond Section 304A of IPC.

(3.) HAVING considered the totality of facts and circumstances, the bail application preferred under Section 439 Code of Criminal Procedure deserves acceptance.