TULSI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application u/s. 439 Crimial P.C. has been filed on behalf of the petitioner against whom trial is pending in the Court of Additional Sessions Judge (Fast Track), Pratapgarh in Sessions Case No. 210/2001 for the offence u/ss. 302/120-B & 201 IPC.

(2.) The allegation against the petitioner is that he along with other co-accused persons committed the murder of Kalu Ram @ Bapu Lal and after severing his head from the dead body concealed the dead body and the head separately which was recovered pursuant to the information of the petitioner and Jai Ram.

(3.) Learned counsel for the petitioner has contended that the petitioner is in custody since 11.3.2001 and the trial will take time to be completed. He has also contended that his name has not been given by the witnesses whose statements have been recorded in the Court so far. Learned Public Prosecutor has opposed the bail application on the ground that the trial is proceeding fast and would be completed shortly.