Suresh Vs State

Delhi High Court 8 May 2001 Criminal M. (M) No. 974 of 2001 (2001) 05 DEL CK 0156
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal M. (M) No. 974 of 2001

Hon'ble Bench

Surinder Kumar Aggarwal, J

Advocates

M. Saini, for the Appellant; Pawan Sharma, for the Respondent

Acts Referred
  • Criminal Procedure Code, 1973 (CrPC) - Section 439

Judgement Text

Translate:

S.K. Agarwal, J.@mdashThis is an application u/s 439 Cr.P.C. for grant of bail in the case FIR No. 289/2000 under Sections 302/376/201/34-IPC. P.S. Shakarpur, Delhi.

2. Learned counsel for, petitioner submits that except the disclosure statement there is nothing on record to connect the petitioner with the alleged case. Learned counsel for State on instructions submits that investigation has been completed and challan has been filed. Learned counsel for the State is unable to point out any concrete material against the petitioner.

3. In the facts and circumstances of the case, petition is allowed. Petitioner is ordered to be released on bail on his furnishing personal bond in the sum of Rs. 20,000/- with one surety, in the like amount to the satisfaction of the trial court, subject to the condition that the petitioner shall not in any way temper with the evidence.

4. dusty as well.

5. Petition stands disposed of.

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