SURESH YADAV IN JC Vs. STATE

JUDGEMENT

(1.) Nobody is present on behalf of the petitioner. Even on the last two hearings, no one appeared on behalf of the petitioner. On 21.7.2004, bailable warrants in the sum of Rs.10,000/- were issued to ensure presence of the petitioner for 29th October, 2004 On 29th October, 2004 no one appeared for the petitioner. The petition can be disposed of on perusal of the record of the case.

(2.) The petitioner was involved in case under Sections 328/379 r/w Section 34 IPC along with other accused persons arising out of FIR No.647/1998 PS Trilok Puri, Delhi.

(3.) On 14th August, 1998 Dharmender Kumar Rastogi came to Delhi from Sher Garh and alighted from the bus at ISBT, Kashmiri Gate Delhi. When he came outside the bus stand with his suit case and started looking for a three wheeler scooter, accused Jagannath along with the present petitioner and one more accused Ishrail @ Rahimuddin were standing near the three wheeler scooter. The petitioner and Ishrail approached Dharmender Kumar Rastogi and asked him as to where he wanted to go. He told that he was to go to Dhaula Kuan. On this both of them disclosed that they were also going to Dhaula Kuan and they were passengers like him and they all can reach Dhaula Kuan by jointly paying Rs.30/-.