SARVESH SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 277/2018 of PS Sarai Rohilla for offence under Sec. 302/364/201/120B/34 IPC.

(2.) Neither the Investigating Officer nor the SHO has cared to appear. Inspector Jag Mohan has appeared but is simply flipping through pages and did not even brief the prosecutor till hearing commenced. Yesterday itself it was made clear to all prosecutors that in view of fresh assignment of 179 old bail matters by way of transfer from different benches, they should remain prepared. But to no avail. Even counsel for accused/applicant has not appeared. Adjourning such bail matters further would not be appropriate.

(3.) Learned APP also expresses anguish that the police is unable to assist him. Learned APP goes through the status report dtd. 14/11/2024 and in all fairness admits that there is no admissible evidence against the accused/applicant.