Suresh & Ors. vs The State
2010 Latest Caselaw 5609 Del

                 * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of Reserve: 6th December, 2010
                                                   Date of Order: 8th December, 2010
+ Bail Application No. 1606/2010
%                                                                   08.12.2010

       Suresh & Ors.                                           ... Petitioners
                              Through: Mr. J.S.Kushwaha, Advocate

               Versus


       The State                                         ... Respondent
                              Through: Mr. O.P.Saxena, APP for the State


JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

JUDGMENT

The applicants/petitioners who are facing trial under Section 302 IPC

have sought bail during pendency of the trial on the ground that the evidence

recorded so far does not show involvement of the petitioners. I have perused the

statement of PW-1 Shanti Devi and the statement would show that the claim made

by the Counsel for the applicants that no evidence had come against the accused

was totally false. Not only Shanti Devi supported the prosecution's case but even

other witnesses also supported the case of the prosecution. The testimony of Shanti

Devi cannot be doubted because she is one of the injured who received 25% burn

injuries at the hands of the accused, while the deceased received 100% burn injuries

and died. I find no force in the application. The bail application is hereby dismissed.

December 08, 2010                            SHIV NARAYAN DHINGRA, J.
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