ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner has prayed for regular bail in FIR No.257/2020, registered at PS Aman Vihar under Sec. 302/308/342/325/34 IPC. The petitioner was arrested in this case on 6/6/2020 and since then, he is in custody. His three consecutive bail applications were dismissed by the learned Sessions Court. There are three more accused in this case.

(2.) Charge sheet stands filed and charges were framed against all the accused persons under Sec. 302/342/34 IPC vide order dtd. 4/1/2022. The petitioner is stated to be aged about 28 years and he is suffering from several medical conditions. Earlier he was granted an interim bail and he had surrendered on expiry of the said interim bail period.

(3.) Notice was issued. Status Report has been filed.