SAHIL DAHIYA Vs. STATE

JUDGEMENT

(1.) By this order I propose to decide the abovementioned two bail applications filed under Section 439 read with Section 482 of Cr.P.C., 1973.

(2.) Both the petitioners are in judicial custody since 29th October, 2014 for the offences originally registration of FIR No.816/2014 under Section 302/34 IPC at North Rohini, Outer District Delhi.

(3.) The order on charge was passed on 24th April, 2015 whereby the trial court held that prima facie Section 304 of IPC and 34 IPC are attracted in the matter against all three accused.