NOMAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Crl. M.A. 12192 of 2017. Exemption granted, subject to all just exceptions. Application stands disposed of. Bail Appln. 1467/2017 This is an application under Section 439 Cr.P.C., 1973 filed on behalf of the petitioner seeking grant of regular bail in case FIR No. 689/2016 under Sections 304-A/304/370/374/34 IPC, under section 16 of Bonded Labour System (Abolition) Act, 1976, under Sections 3/14/16 of Child Labour (Prohibition and regulation) Act, 1986, under Sections 75/79 of Juvenile Justice (Care and Protection of Children) Act, 2015, registered at Police Station-Sarai Rohilla, Delhi.

(2.) Learned counsel for the petitioner submits that the petitioner is an innocent person and allegations alleged in the aforesaid FIR is false. He has further submitted that the petitioner did not commit any offence and there is no cogent evidence against the petitioner. Counsel for the petitioner further submits that investigation has already been completed and the charge sheet has already been filed. He further submits that the petitioner is in judicial custody since 19.11.2016 and not required for further investigation in the present case. He has further submitted that trial is not likely to conclude in near future and the continued incarceration of the petitioner will not serve any purpose and prays that the petitioner be released on regular bail.

(3.) On the other hand, learned APP for the State has vehemently opposed the bail application and has submitted that the petitioner brought the deceased from his native village and got employed in the factory of co-accused Mohd. Shamim. He has further submitted that the deceased became ill and was taken to hospital where he died during treatment.