VINAY Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant, arrested on 26/5/2023, seeks to be released on regular bail in case FIR No. 79/2023 of PS Jaffarpur Kalan for offence under Sec. 304B/306/498A read with Sec. 34 IPC. I heard learned counsel for accused/applicant as well as learned Additional Public Prosecutor and learned counsel for complainant de facto.

(2.) Briefly stated, circumstances relevant for present purposes are as follows. On complaint dtd. 27/4/2023 of one Mr. Suresh Kumar, FIR No. 79/2023 for offence under Sec. 304B/498A/34 IPC was registered by PS Jaffarpur Kalan. After completion of investigation, chargesheet for offences under Sec. 304B/498A/34 IPC was filed against the accused/applicant, his parents and sister. Currently, the matter is pending trial and six out of forty prosecution witnesses stand examined.

(3.) It is in the above backdrop that the accused/applicant has filed the present application seeking to be released on bail.