GOVIND RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though the petitioner is husband of the deceased, but the marriage took place 10-12 years prior to the incident. There is no direct evidence to connect the petitioner with the crime and even there is no post-mortem report of the deceased The entire case hings on circumstantial evidence and that too on extra judicial confession alleged have been made on 4.6.96. The statement of Harishanker has been recorded by the Police on July 30, 1996.

(2.) I have gone through the statements of Hari Shanker. The petitioner is in custody since 6.6.96 and charge-sheet has already been submitted.

(3.) Without expressing any opinion on the merits of the case but taking into consideration all the facts and circumstances and evidence collected by the Investigating Agency, I am inclined to release the petitioner on bail Under section 439 Cr.PC.