AMAN @ PRINCE Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No.743/2020 of PS Bawana for offence under Sec. 302/201/34 IPC and 25/27 of Arms Act.

(2.) This bail application, pending since July 2023, is one of 179 old pending bail applications which have been now assigned to this bench. Today is the first date before this bench. Today in the first call, none appeared for the accused/applicant, so keeping in mind old pendency of this bail application, matter was passed over. Now, in this call, learned counsel for accused/applicant has appeared.

(3.) I have heard learned counsel for accused/applicant and learned prosecutor assisted by Inspector Imtiyaz Alam, who is neither the investigating officer nor the SHO concerned.