RAHUL @ GANNI Vs. STATE

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks interim bail for a period of six weeks in FIR No.566/2018, P.S. Mukherjee Nagar under Sections 302/307/120B/109/114/115 IPC read with Sections 25/27 Arms Act on the ground of medical condition of his brother.

(3.) Learned counsel for the petitioner submits that there is no direct role ascribed to the petitioner and petitioner is sought to be roped in by applying Section 120B of the IPC. Learned counsel submits that there is no eye witness to the role ascribed to the petitioner and the only witness on whose statement petitioner was sought to be roped in has already declined to identify the petitioner.