PHOOL CHAND Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS application under Section 439 Cr.P.C. read with Section 482 Cr.P.C. has been made on behalf of the accused, who is facing trial under Section 307 read with Section 34 IPC and Section 302 IPC. The trial in this case is at fag end, all material witnesses have been recorded. The counsel for the applicant has relied upon statement of two witnesses and submitted that no role has been assigned to the applicant. However, there are other eye witnesses whose statements have been recorded and who have assigned specific role to the applicant.

(2.) CONSIDERING the entirety of the circumstances and the fact that the trial is almost at the last stage, I consider that it is not appropriate to grant bail to the applicant at this stage. The application is hereby dismissed.