DEEPAK DETWAL Vs. STATE

JUDGEMENT

(1.) This is an application by the petitioner for release on bail.

(2.) Learned Counsel for the petitioner has contended that the petitioner is an innocent person. He has been falsely implicated in the present case. There is absolutely no evidence against the petitioner. The petitioner has been in custody since June 6,1997.

(3.) Learned PP, Ms. Mukta Gupta, on the other hand, has contended that the petitioner hired the assassins to kill the deceased. The petitioner is a Junior Engineer. He employed Shri Vijay Kumar accused about ten days prior to the occurrence as his personal Body Guard who on his turn hired as assassins certain persons known as Sanjay, Dalip, Hari Mohan and Ravi to liquidate the deceased R.P. Singh. Learned PP in this connection has led me through the statement of one Zafar Ahmad who has stated that the relations in between the petitioner and the deceased were very much strained. There were bickering and disputes between the parties on sharing the bribe money.