PRADEEP KUMAR Vs. STATE

JUDGEMENT

(1.) PETITIONER is a young student of about 17-18 yearsof age. He is charged with the murder of a girl with whom he was said tobe in love. He is at present on interim bail to enable him to appear at theexamination. He has remained on bail for a period of almost one month.The victim did not make any dying declaration. It is said that the only eye-witnesses to the crime are the brother and uncle of the victim and that thereis no independent witness. It is also stated that the incident was perhaps theresult of an impulsive act of the petitioner who was deeply in love with thevictim. The investigation has nearly concluded and the challan is likely tobe put in Court in the next few days. Bail is opposed inter alia on theground that the accused alongwith one or two co-accused was involved inanother incident the same day but it is conceded that the name of the accusedis not in the F.I.R. said to have been lodged in connection with the other incident. Having regard to the tender age of the petitioner, the fact that he ison interim bail and all other circumstances, I direct that the petitioner beadmitted to bail on his furnishing personal bond in the sum of Rs. 10,0.00.00with two sureties in the like amount to the satisfaction of the MetropolitanMagistrate. This would be subject to the condition that the petitioner wouldnot leave the territorial jurisdiction of the Court without prior intimation tothe local Police. The bail is subject to the further condition that wheneverrequired, the petitioner would appear before the Investigation Officer or anyother authority in connection with the investigation or trial. Dasti.