ARJUN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present is an application under Section 439 Cr.P.C. 1973 praying for grant of Regular Bail to the applicant in F.I.R. No.355/13 under Sections 302/307/201/203/120-B/34 IPC r/w Section 27/54/59 Arms Act registered at Police Station Saket, New Delhi.

(2.) It would be relevant to point out that the applicant has been in judicial custody since 6th July, 2014 and the trial is currently underway.

(3.) Ms.Radhika Kolluru, learned APP appearing on behalf of the police states that thirty-one out of forty-seven prosecution witnesses have already been examined and the trial is proceeding expeditiously. The above assertion made on behalf of the APP is not refuted on behalf of the complainant.