JAILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is the fourth bail application on behalf of the accused-petitioners under Section 439 of the Code of Criminal Procedure, 1973.

(2.) THE brief facts of the case, which are relevant for the disposal of this bail petition are, that Ram Chandra lodged a First Information Report on 1-4-1977, alleging that his brother Bhikam was assaulted by Shiv Charan, Angana, Shiv Lal and Jailal. Bhikam succumbed to the injuries. The police registered a case under Section 302, IPC against the accused-petitioners. Shiv Charan and Angana have already been released on bail. The present bail petition is on behalf of Jailal and Shiv Lal.

(3.) JAILAL was arrested on 3-4-1977 and Shiv Lal was arrested on 5-41977. The challan was submitted on 27-5-1977 in the Court. The concerned Magistrate had been transferred and so the Reader of the Court made an endorsement on 28-5-1977 that the challan be put up on 10-6-1977. That day being a holday, the challan was put up on 136-' 1977, on which date it was directed to be put up for further action on 27-6-1s77.