LAWS(DLH)-2013-5-397

ANMOL SINGH Vs. STATE

Decided On May 23, 2013
ANMOL SINGH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner Anmol Singh is father of co-accused Kamal Nain @ Honey and Prabh Simran @ Money and they are facing trial in case FIR No.259/2012, under Sections 109/302/307/324 IPC, P.S. Hari Nagar. The bail application of the petitioner has earlier been dismissed by the learned Addl. Sessions Judge vide detailed order dated 06.05.2013.

(2.) Notice of the application was issued to the State and status report has been filed by the State.

(3.) On behalf of the petitioner, Mr.K.K.Manan, Advocate has submitted that the petitioner is 57 years old and a handicapped person. While referring to the contents of FIR, he submitted that even as per prosecution, the petitioner has not caused any injury to the complainant or his other family members including the deceased. The role attributed to the petitioner is that of exhortation. The petitioner is in custody w.e.f. 22.07.2012 and in view of role attributed to him and the orders granting bail passed by various Courts including this Court in similar circumstances i.e. in case of exhortation, bail has been granted, the petitioner may also be ordered to be released on bail subject to terms and conditions deemed fit by this Court.