I.S.ISRANI, J. - (1.) HEARD , both the parties.
(2.) THE petitioners are alleged to have committed an offence under Section 302, Indian Penal Code. It is contended by Shri Dhankhar, learned Counsel for the petitioner that deceased Amarchand was beaten to death by Badan Singh and thereafter, Bhikharam and Yadram also came and gave beating to the deceased of which he was injured. It is contended that the petitioners were not present at that time and much after the incident, the petitioner and Ors. are said to have come on roof of the house and these two persons along with others threw stones by which one Ram Lal received three injuries i e. abrasion, confusion and tenderness.
(3.) THE contention of learned Counsel for the complainant Shri Bhandari and Shri Srimal, learned Public Prosecutor that they were members of unlawful assembly and are responsible for the death of deceased Amarchand. It is also pointed out that the investigation is still pending and, therefore, they do not deserve to be released on bail.;