Krishan Kumar Acharya, J. - (1.) Heard learned counsel for the petitioner and learned Public Prosecutor for the State.
(2.) Learned counsel for the petitioner states that there was no intention to cause death. He states that accused has given one push when deceased was sitting over the roof of bus and he fell down and due to head injury he died. He states that accused had no knowledge. Charge-sheet under Section 304 I.P.C. has been filed against the accused-petitioner. He states that accused petitioner will not misuse the bail, therefore, he may be released on bail.
(3.) Learned Public Prosecutor opposed this bail application and states ti it accused had knowledge that while pushing him from bus, he may die. Therefore, bail may not be granted.;