SANJEEV HANS Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioner Sanjeev Hans who is in judicial custody since 23.5.2007 seeks bail in FIR No.519/06 under Sections 308/304/323/325/34 IPC PS Dabri.

(2.) Learned counsel for the petitioner submits that a supplementary charge-sheet has been filed only on 24.7.2007 and learned Metropolitan Magistrate has listed the matter on 27.11.2007. On said date, subject to all documents being supplied to the accused persons, matter would be taken up for consideration for committal proceedings. Counsel urges that keeping in view the offence which stand attracted in the FIR, the matter is bound to be referred for a Session's trial. That the matter would then be assigned to a learned Additional Sessions Judge. Thereafter, stage of arguments on framing charge would be reached. Counsel states that this would take considerable time and hence petitioner should be released on bail.

(3.) It is submitted by learned counsel for the petitioner that police investigation has been completed.