- (1.) IT is pointed out by counsel for the State that case against the petitioner is that he killed his own brother to get his share of the property and get his body buried in his own house. No doubt, the case was registered after ten years, but the dead body was recovered from the house of the petitioner, who remained enjoying the property of the deceased. Case is said to be at evidence stage and three witnesses have been examined out of fourteen. IT is stated by counsel for the State that evidence is likely to be concluded within three months.
(2.) WITHOUT expressing any opinion on merits, no case is made out for grant of bail at this stage, but if recording of evidence of the prosecution is delayed beyond three months from the next date, for reasons not attributable to the petitioner, he will be granted bail by the trial court subject to appropriate conditions. The petition is disposed of.;