SHEHZAD Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By way of this petition filed under Section 439 read with Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks directions to admit him on bail till conclusion of the trial in case bearing FIR No.273/2010 registered at Police Station Gokul Puri, Delhi, for the offences punishable under Sections 302/363/364A/201/120B IPC.

(2.) For the aforesaid relief, the petitioner had moved an application, before the Trial Court has been was dismissed vide order dated 14.08.2015.

(3.) Learned counsel appearing on behalf of the petitioner submits that the learned Trial Court while rejecting the said application has not appreciated in depth the evidence and ignored the same on the ground that the same is not required at the time of granting bail.