MAHAVIR PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Mr. Chaudhary, learned counsel for the accused applicant submits that case of the accused applicant is almost on the similar footing as that of co-accused Kaiu @ Mumtaj & Salim Mohammed, who have been released on bail and cause of death is head injury, which has been attributed to Radha Krishan.

(3.) These facts are not controverted by learned P.P.