RAM INDER Vs. STATE

JUDGEMENT

(1.) Ram Inder has been arrested by the police of P.S Zaffarpur, Delhi for the offences under Secs. 302/201 Indian Penal Code in FIR 72 of 1991 and is at present in custody.

(2.) By way of this application he has prayed for being released on bail.

(3.) The case has been registered on the basis of statement of Jagbir Singh and briefly stated the allegations against the petitioner have been that on 10th September, 1991 he was driving full body Truck No. DL-10 5988 and hit against the Scooter No. DL-4S C-0754 driven by Ashok Kumar who fell down and thereafter the petitioner got down from the truck and subsequently moved it in the back direction crushing aforesaid Ashok Kumar under the back wheel of the truck. He, thereafter, escaped from the spot driving away the said truck.