SUHAIL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 706/2017 of PS Seemapuri for offence under Sec. 302/392/397/34 IPC and Sec. 25/27 Arms Act.

(2.) None appears on behalf of accused/applicant. However, I have examined the record and heard learned prosecutor.

(3.) Broadly speaking, the allegation according to prosecution is that three persons were involved in the offence and out of them one fired in the air while the other fired at the injured. The role ascribed to the accused/applicant is that the remaining two accused persons, who used the pistol fled on the motorcycle driven by the accused/applicant.