AJEEM Vs. STATE

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.342/2016 under Sections 302/307/34 IPC Police Station Harsh Vihar.

(2.) The allegations in the FIR are that a call was received in control room that one boy had been stabbed. When the IO reached the spot, he was informed that the boy had been taken to the hospital. Subsequently, the boy expired. No eye witnesses of the incident was found on the spot.

(3.) As per the chargesheet, the case is based on circumstantial evidence. The petitioner is alleged to be co-worker with the deceased. It is alleged that on account of dispute with regard to a girl, fight had taken place between the petitioner/co-accused and the deceased. The case is also based on the theory of last seen. It is alleged that as per the witnesses, the petitioner alongwith the co-accused and the deceased had left their factory and subsequently the deceased was found stabbed on the road.