AMAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner submitted that the case of the prosecution is that the accused petitioner inflicted a dharia blow on the head of Dhan Singh, injured, and not on the person of Dungar Singh who died in the occurrence. He. therefore, submitted that the petitioner should be granted bail.

(3.) On the other hand, learned PP has opposed it.