SANDEEP Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present is an application under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in FIR No.337/2014 under Sections 498A/304B/34 IPC registered at Police Station - Swaroop Nagar, New Delhi.

(2.) The applicant is stated to be in custody since 20.07.2014.

(3.) Counsel appearing on behalf of the applicant submits that the family members of the deceased victim have been examined and discharged by the trial court. It is an admitted position, however, that all the public witnesses are yet to be examined.