RIHAN KHAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 309/2022 of PS Khajuri Khas for offence under Sec. 306/498A/313/511 IPC.

(2.) Broadly speaking, consequent upon suicide committed by wife of the accused/applicant, the SDM concerned recorded statement of Smt. Shahnaz Bano, mother of the deceased (which statement was registered as FIR) alleging as follows.

(3.) Learned counsel for accused/applicant argues that out of 20 prosecution witnesses listed with the chargesheet, only 7 have been examined while the accused/applicant is in custody for past three years four months. It is further submitted that the accused/applicant is the sole bread earner of the family, so deserves to be released on bail.