JAICOM@ PAHALWAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner seeks bail in FIR No.243/2012 under Sections 302/120B/34 IPC, Police Station Alipur.

(2.) The only material which allegedly connects the petitioner with the offence is the recovery of an artificial ring alleged to be belonging to the deceased.

(3.) Consequent to order dated 24.05.2018, the will has been produced in the Court, which has been sealed by the seal of the Trial Court bearing the inscription "R.B.".