SHANKERLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard, perused the challan papers as also the statements of Rajesh, Mannalal, Kalu Ram Thavar Chand, father of the deceased and the alleged eye witnesses Devilal and Amritlal, who were examined on 18-8-1994.

(2.) The alleged occurrence took place on the night of 31st July, 1994. The petitioner was arrested on 20-8-1994. The police after completing investigation, filed challan in the Court of learned Civil Judge (Jr. Div.) cum Judicial Magistrate, Kherwada on 15-11-1994 but he has not committed this case so far to the Court of learned Sessions Judge, Udaipur for want of the P.S.L. report in respect of the blood stained clothes of the deceased and a dagger, alleged to have been recovered at the instance of the petitioner.

(3.) Keeping in view all of the facts and circumstances of the case, I feel that it will be just and proper to grant bail to the petitioner.