K.S.LODHA, J. - (1.)THIS is a bail application on behalf of nine accused persons who are facing tnal for offence under Sections 302 and 149 Indian Penal Code etc.
(2.)I have heard the learned Counsel for the petitioners and the learned Public Prosecutor and have gone through the police papers.
(3.)THE learned Counsel for the petitioners Mafta, Narsa, Raja and Surta does not press their bail application at this stagel.
So far as the other petitioners are concerned, I am of the opinion that looking to all the circumstances of the case and the fact that no specific injuries to the deceased had been attributed to them and there is only omnibus evidence against them, they may be released on bail.