RAMESH CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This bail application under Sec. 439, CrPC related to the case arising out of the FIR NO. 3/97 P.S. Mangral Distt. Baran registstered for the under Secs. 302, 498 and 201 IPC.

(3.) Without discussing the merits of the evidence at this stage, but upon considering the oral submissions made at Bar, By both the sides and having regard to the peculiar facts and the circumstances of the case, as indicated in the course of arguments, especially the death. This fact has not been contradicted by the learned Public Prosecutor-I find it to be fit case, where the bail should be granted.