BILAL Vs. STATE OF NCT DELHI

JUDGEMENT

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

(2.) Petitioner seeks interim bail for a period of 2 months in FIR No.445/2016 under Section 302 IPC, Police Station Jamia Nagar.

(3.) Learned counsel for the petitioner submits that petitioner is entitled to the benefit of the directions issued by the High Powered Committee, particularly, the minutes of the meeting dated 18.05.2020, wherein, the High Powered Committee has held that prisoners falling in the following category may be considered for grant of interim bail of 45 days in view of the prevailing circumstances. One of the criteria mentioned is "under trial prisoners (UTPs) facing trial for a case under Section 302 IPC and are in jail for more than 2 years with no involvement in any other case".