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Judgment
The petitioner seeks regular bail in FIR No. 332/2016 under Sections 302/307/323/34 of the IPC, registered at Police Station Pahar Ganj, New
Delhi.
The allegations in the FIR are that a fight took place on account of parking of motorcycle and thereafter the complainants were assaulted,
subsequently some more accused joined the quarrel. One of the accused used a knife on the victim, who expired.
Learned counsel for the petitioner submits that the petitioner has been falsely implicated and there is nothing to connect the petitioner with the
subject incident as the petitioner is neither named in the FIR nor identified by any person. He further submits that one co-accused Hemant has
already been admitted to regular bail. Further, it is contended that the petitioner was picked up after three days of the registration of the FIR and has
been implicated solely on the statement of a co-accused. He further submits that the complainant in the testimony recorded before the trial court and
has specifically stated that the petitioner was not one of the person who had assaulted him and the deceased on the said date. Petitioner is not the
one who is alleged to have used the knife.
Learned Addl. PP submits that as per the FIR some boys came on white-yellow scooty and the said scooty has been identified by one of the
witnesses.
Learned counsel for the petitioner points out that there is no make or model of the scooty mentioned either in the FIR or in any of the statements
which were recorded. No description, detail or registration number of the scooty has been mentioned apart from simply stating that scooty of white
colour has been identified. It is further submitted that the petitioner was earlier on interim bail for a period of one month for the purposes of
Class10th Examination and the petitioner is aged about 19 years and did not misuse the liberty granted and surrendered as per the directions granting
interim bail.
Perusal of the record shows that the petitioner has made out a case for grant of bail. Accordingly, petitioner is directed to be released on bail on
his furnishing a personal bond of Rs. 25,000/- with one surety of the like amount to the satisfaction of the trial court, if not required in any other case.
The petitioner shall not do anything which may prejudice either the investigation or the prosecution witnesses. The petitioner shall not make any
endeavor to contact the complainant or any of the prosecution witnesses. The petitioner shall not leave the country without permission of the trial
court.
Order Dasti under signatures of the Court Master.