MUNSHI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a second application for grant of pre-arrest bail u/s 438 Crimial P.C.

(2.) The earlier bail application was rejected by this Court on Sept. 20 1991. With regard to the case of the petitioner, it was observed as under -

(3.) From the aforesaid order, it is clear that the application of the petitioners u/s 438 Crimial P.C. was rejected after the statements of the eye-witnesses were read over and the learned counsel for the petitioner did not like to press the said application in view of the statements of the eye-witnesses. The petitioner is required in a case under section 302 IPC. which has been registered against him and other co-accused persons at police station Bassi. It is also noteworthy that the police has submitted the charge-sheet against the four accused-persons, who were arrested. However, inspite of the aforesaid order, the petitioner has not appeared before the police and the investigation is still pending u/s 173 (8) Crimial P.C.