AJAY SRIVASTAVA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner seeks bail in FIR No.830/2015 dtd. 2/10/2015 registered at Police Station Farsh Bazar (East) for offences under Sec. 302, 34 IPC.

(2.) The facts in brief leading to the present FIR are as follows:-

(3.) Mr. Hari Shanker, learned counsel for the petitioner states that the petitioner was taken into custody on 20/4/2016. It is stated that the petitioner has been granted bail by this Court on various occasions and he has never abused the liberty granted to him. He also contends that though the wife of the deceased Shyam Sundar stated that her husband had been threatened by accused Azam and few others but she did not take the name of the petitioner herein. He further states that one of the eyewitnesses has turned hostile. He states that the prosecution witnesses have been examined and no useful purpose would be served keeping the petitioner further in custody.