RAJESH ALIAS SUKHAI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS application for bail has been made by the applicant on the ground that no material evidence has come against the applicant during trial. It would be seen that 25 witnesses in this case had already been examined and two witnesses only remained to be examined. These two witnesses could not be examined since the trial court record was summoned in this court for 6th April, 2010 and thereafter the trial court record was not sent back and no request was made either by the applicant or by the state counsel for sending back the trial court record to the trial court for the trial court to proceed.

(2.) I find that only a miniscule part of evidence remains to be recorded. Any observation made by this court after analysis of the statement of witnesses may prejudice the accused or the state in final judgment to be passed by the trial court. It is appropriate that the trial court should be given directions to complete the remaining evidence as early as possible and deliver the judgment.