SHARVAN RAM Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.99/2020 of Police Station Sameja Kothi District Sriganganagar for the offences punishable under Sections 302/34 IPC. He has preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the allegation of inflicting fatal injury upon the chest of deceased is against co-accused Surendra Kumar. It is submitted that the petitioner is father of daughter-in-law of deceased and he was by chance present in the house of his daughter when the alleged incident took place. It is also submitted that the petitioner is an old aged person and is in custody since long, therefore, he may be enlarged on bail. It is further submitted that charge-sheet has been filed and trial of the case will take time.