ANISH Vs. STATE

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 56/2018 of PS GTB Enclave for offence under Sec. 302/392/397/411/201/34 IPC.

(2.) Broadly speaking, the prosecution case started from a blind FIR registered on statement of one Sati Ram, brother of the deceased, according to which, on 9/2/2018 at about 10:35 am, the deceased on his scooty was transporting 50 kg copper in a white bag, and at about 11:00 am he came to know that the deceased had been stabbed and had been taken to GTB Hospital. On reaching the hospital, he was informed by the deceased that two unknown boys had snatched the copper and one of them stabbed him due to which he lost consciousness and those boys fled. After investigation, the police arrested the accused/applicant and his co-accused Sonu.

(3.) Learned counsel for accused/applicant contends that there is no admissible evidence against the accused/applicant and he is in custody for past about eight years. It is also contended that all public witnesses already stand examined and there is no chance of conviction of the accused/applicant.