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High CourtsSingle Bench(2003) 07 DEL CK 0123

Raj Kumar @ Raju vs State of NCT of Delhi

Delhi High Court · Decided on 16 July 2003 · Citation: (2004) 1 AWC 944 : (2003) 72 DRJ 326

HON’BLE JUDGES
Surinder Kumar Aggarwal, J
CASE NUMBER
Criminal Misc. (M) No. 614 of 2003
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Judgment

6 paragraphs · 131 words

S.K. Agarwal, J.—This is a petition u/s 439, Cr.P.C. for grant of bail in case FIR No. 131/2002 under Sections 302/34, P.S., Badarpur, Delhi.

2.

Learned counsel for the petitioner submits that the alleged eye-witness of the occurrence PW-2 (Amit Kumar), of the case has already been examined. No role is assigned to the petitioner. Statement of PW-2 has been filed. It is argued that there is no evidence. Learned counsel for the state is unable to contest the same.

3.

In view of above, 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.

4.

Trial Court record be sent back.

5.

Petition stands disposed of.

dusty.