VIKAS Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The present application has been filed by the petitioner under Section 439 of the Code of Criminal Procedure, 1908 for the grant of bail in FIR No.69/2012, Police Station Samaipur Badli, under Sections 302, 394, 397, 411 and 120-B read with Section 34 of the Indian Penal Code and Sections 25, 27, 54, 59 of the Arms Act.

(2.) The allegations levelled against the accused are that he along with his co-accused persons committed the murder of one Sonu. It is further alleged that at the time of incident, the petitioner was armed with country made pistol and fired a gun shot upon the deceased. On the day of incident, robbery was also committed from the spot.

(3.) On the basis of statement of an eye witness, FIR of the present case was registered and during investigation, petitioner and coaccused persons were arrested. After conclusion of investigation, charge sheet was filed in the Court.