INDERJEET ALIAS INDER Vs. STATE

JUDGEMENT

(1.) THIS is an application for grant of bail by the petitioner in respect of an offence under Section 302 IPC registered by P.S. Mehrauli vide FIR no.228/2009.

(2.) THE main contention of the learned counsel for the petitioner is that the independent prosecution witnesses i.e. PW-5 and PW-6 have not supported the case of the prosecution. Secondly, it has been stated that the medical report which is proved by the prosecution does not give the genesis of assault by the accused on the deceased while as it has been reported that he was found lying on the road side.

(3.) THE learned APP has disputed the contentions of the learned counsel for the petitioner. He has stated that the two sons of the deceased Amit and Gaurav Hans who are purported to have taken the deceased to the hospital have fully supported the case of the prosecution in their statement recorded before the Court.