DHARMENDER SINGH MEHRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS is an application on behalf of the petitioner seeking bail in case F. I. R. No. 501/2004, under Section 302 IPC, registered at Police Station R. K. Puram.

(2.) READING of the FIR shows that this is a case which purely hinges on circumstantial evidence and on last seen evidence. Even otherwise, substantial prosecution evidence has since been recorded and the petitioner is in jail for the last four years.

(3.) LOOKING to the fact that the case of the Prosecution rests on circumstantial evidence and last seen evidence and taking into consideration that substantial evidence has been recorded and the petitioner is in jail for the last about four years, he is admitted to bail on his furnishing a personal bond in the sum of Rs. 20,000/- (rupees twenty thousand) with one surety in the like amount to the satisfaction of the trial judge. The application stands disposed of in terms of the aforesaid order.