GAURAV Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant, suffering incarceration since 1/7/2024, seeks regular bail in case FIR No.323/2024 of PS M.S. Park for offence under Sec. 302/34 IPC.

(2.) Briefly stated, according to the prosecution, a blind FIR was registered on the information of discovery of a dead body. The further investigation took the investigating officer to three accused persons including the present accused/applicant.

(3.) Learned counsel for accused/applicant submits that even the circumstantial evidence collected by the IO during investigation is not sufficient to continue incarceration of the accused/applicant. It is submitted by learned counsel that the star witness of prosecution, namely Gajram in his testimony as PW1 did not support prosecution. It is further contended that there is no reliable evidence on the basis whereof the accused/applicant be denied liberty.