Suresh vs State
2001 Latest Caselaw 669 Del

Citation : 2001 Latest Caselaw 669 Del
Judgement Date : 8 May, 2001

Delhi High Court

Suresh vs State on 8 May, 2001

Equivalent citations: 2002 (61) DRJ 77

Author: S Agarwal

Bench: S Agarwal

JUDGMENT

S.K. Agarwal, J.

1. This is an application under Section 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.