Satya Prakash Pathak, J. - (1.) I have heard learned Counsel for the petitioner as well as learned Public Prosecutor for the State and carefully gone through the impugned order.
(2.) BOTH these bail applications arise out of a common FIR No. 29/2005, therefore, they are decided by this common order. The contention of learned Counsel is that in the dying declaration of the deceased, the deceased has not involved the accused petitioners. It is also submitted that accused petitioners are sister -in -law and mother -in -law of deceased. It is further submitted that after 46 days of the incident, case has been registered against the accused petitioners, therefore, cases of the petitioners be considered for bail.
(3.) LEARNED Public Prosecutor opposed the bail applications.;