SURESH Vs. STATE

JUDGEMENT

(1.) This is an application under Section 439 Cr.P.C. for grant of bail in the case FIR No. 289/2000 under Sections 302/376/201/34 IPC P.S. Shakarpur. Delhi.

(2.) Learned counsel for, petitioner submits that except the disclosure statement there is nothing on record to connect the petitioner with the alleged case. Learned counsel for State on instructions submits that investigation has been completed and challan has been filed. Learned counsel for the State is unable to point out any concrete material against the petitioner.

(3.) In the facts and circumstances of the case, petition is allowed. Petitioner is ordered to be released on bail on his furnishing personal bond in the sum of Rs. 20,000/- with one surety, in the like amount to the satisfaction of the trial court, subject to the condition that the petitioner shall not in any way tamper with the evidence.