Pardeep Kumar vs The State

H.L. Anand, J.

(1) Petitioner is a young student of about 17-18 years of age. He is charged with the murder of a girl with whom he was said to be in love. He is at present on interim bail to enable him to appear at the examination .He has remained on bail for a period of almost one month. The victim did not make any dying declaration. It is said that the only eye-witnesses to the crime are the brother and uncle of the victim and that there is no independent witness. It is also stated that the incident was perhaps the result of an impulsive act of the petitioner who was deeply in love with the victim .The investigation has nearly concluded and the challan is likely to be put in Court in the next few days. Bail is opposed inter alias on the ground that the accused Along with one or two co-accused was involved in another incident the same day but it is conceded that the name of the accused is not in the F.I.R. said to have been lodged in connection with the other incident. Having regard to the tender age of the petitioner, the fact that he is on interim bail and all other circumstances, I direct that the petitioner be admitted would not to bail on his furnishing personal bond in the sum of Rs. 10,0.00.00with two sureties in the like amount to the satisfaction of the Metropolitan Magistrate .This would be subject to the condition that the petitioner would not leave the territorial jurisdiction of the Court without prior intimation to the local Police. The bail is subject to the further condition that whenever required ,the petitioner would appear before the Investigation Officer or any other authority in connection with the investigation or trial. dusty.