SARWAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor for the State and also perused the documents on record. It has been submitted that recovery of juti of deceased was made at the instance of co-accused Lala Ram. The trial Court has wrongly mentioned in the order that recovery of the juti of deceased was at the instance of petitioner. It is a case of circumstantial evidence and no motive has been shown of accused- petitioner behind the offence

(2.) Learned PP has not controverted these facts.

(3.) In the facts and circumstances of the case and the arguments advanced by both the sides, I am inclined to grant bail Under section 439 Cr.PC to the accused-petitioner.