M.N. Bhandari, J. - (1.) Heard learned counsel for the parties and perused the record made available to me during the course of arguments of the case.
(2.) Learned counsel for the petitioner submits that the petitioner is behind the bars since 25.11.2007 and otherwise the deceased has not died due to injuries which were otherwise not of grievous nature and in the postmortem also, the cause of death is given as septic shock, though it has been shown to be due to injuries, but it is stated that the deceased died after 5 days and he was not hospitalized anywhere, therefore, the petitioner may be enlarged on bail.
(3.) On the other hand, learned Public Prosecutor has opposed the bail application.;