Jitender @ Bantu vs Govt Of Nct Of Delhi
2016 Latest Caselaw 6849 Del

Citation : 2016 Latest Caselaw 6849 Del
Judgement Date : 8 November, 2016

Delhi High Court

Jitender @ Bantu vs Govt Of Nct Of Delhi on 8 November, 2016

$~29
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     DECIDED ON : NOVEMBER 08, 2016.

+                           BAIL APPLN. 1050/2016

        JITENDER @ BANTU
                                                         ..... Petitioner
                            Through :    Mr.Gaurav Sharma, Advocate.

                            versus

        GOVT OF NCT OF DELHI
                                                     ..... Respondent
                            Through :    Ms.Meenakshi Dahiya, APP.
                                         Insp.Dheeraj Singh, PS Narela.

         CORAM:
         HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J. (ORAL)

1. The petitioner seeks regular bail under Section 439 Cr.P.C. in case FIR No.1674/14 under Sections 302/34 IPC and 25/27 Arms Act registered at Police Station Narela. Status report is on record.

2. I have heard the learned counsel for the parties and have examined the file. I have also gone though the citation Ahkam vs.State of Uttaranchal (2001 CRI.L.J.3818) (Uttaranchal High Court).

3. The petitioner is facing trial under Section 302 IPC for allegedly committing murder of Premwati by complainant's brother-in-law (Jija) along with his two associates. In the FIR Geeta (deceased's daughter) had assigned specific role to Dinesh Mathur for firing at her mother when he

had reached the spot along with his two associates. It was further informed that Dinesh and his associates had given beatings to the victim and the complainant. Supplementary statement has been recorded (page 48) on 17.06.2016. She reiterated that the assailants were three in number and one of them was her brother-in-law Dinesh. She identified the appellant to be one of the associates of her brother-in-law who along with other one had arrived at the spot. She assigned specific role to the petitioner in her supplementary statement.

4. Status report reveals that the statements of the complainant Geeta and other public witnesses are yet to be recorded.

5. Considering the gravity of the offence and the serious allegations against the petitioner, I find no sufficient ground for grant of bail.

6. The bail application is dismissed.

(S.P.GARG) JUDGE NOVEMBER 08, 2016 sa