MANGLA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second bail application under section 439 Cr.RC. filed on behalf of Mangla Ram and Patasi Their first bail application No. 3333/2001 was dismissed by me on 7.11.2001.

(2.) Learned counsel for the petitioners submitted that since then statements of father, mother and two brothers of the deceased have been recorded by the trial court and ail of them have been declared hostile. He further submits that they are permanent residents of Distt. Nagaur and having immovable property therefore there is no likelihood of their absconding. It is father submitted that the husband of the deceased has also been released on bail by the High Court and both these petitioners being father-in-law and mother-in-law aged above 60 years they be also given benefit of bail.

(3.) Learned RR has not seriously opposed it.