EKANT BANSAL Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) This is an application under Section 439 of the Code of Criminal Procedure, 1973 (Hereinafter referred to as 'the Cr.P.C.') seeking regular bail in FIR No.580/2014 dated 13.11.2014, registered in Police Station Paharganj for offences under Section 302 IPC.

(2.) Heard Ms. Manika Pandey Tripathy, learned counsel appearing for the petitioner and Ms. Kusum Dhalla, learned APP appearing for the State on 12.01.2021 and the order was reserved.

(3.) Ms. Manika Pandey Tripathy, learned counsel appearing for the petitioner contends that the petitioner was arrested by the police on 15.01.2015, and is in custody for about six years. She states that the coaccused has been granted bail by the trial court. It is further stated that there are material contradictions in the statements of the prosecution witnesses and in all likelihood the trial would result in the acquittal of the petitioner. On the other hand, Ms. Kusum Dhalla, learned APP appearing for the State contends that the application for bail which was filed by the petitioner before the learned Additional Sessions Judge, Tis Hazari Courts, New Delhi was rejected on 20.10.2020. She further states that the petitioner is accused of a very heinous crime namely that of murder, and therefore is not entitled for grant of bail.