RAJU @ CHANAKYA Vs. STATE

JUDGEMENT

(1.) The petitioner seeks regular bail in case FIR No.329/2013 under Section 302 IPC registered at Police Station Vivek Vihar. Status report is on record.

(2.) I have heard the learned counsel for the parties and have examined the file. The petitioner is in custody since 29.08.2013. Material prosecution witnesses have already been examined. The case of the prosecution is based upon circumstantial evidence. The petitioner and the deceased were acquainted with each other prior to the incident. Allegedly a dispute arose between petitioner, his associates and the victim over a trivial issue. As per DNA report co-accused Manoj, the Juvenile facing trial before the Juvenile Justice Board was connected with the crime.

(3.) Considering the facts and circumstances of the case and the role assigned to the petitioner in the crime, he is admitted to bail on his furnishing personal bond in the sum of '50,000/-with one surety in the like amount to the satisfaction of the Trial Court. The petitioner shall not contact and criminally intimidate the complainant and the prosecution witnesses in any manner, whatsoever.