MANJIT KUMAR Vs. STATE

JUDGEMENT

(1.) THIS petition seeks grant of bail in FIR No. 103 of 2007 under Sections 302/392/411/120 -B read with 34 IPC registered at Police Station Dwarka. The petitioner has been in custody since 21st March, 2007.

(2.) THE case is one of a blind murder. The case of the prosecution rests primarily on the evidence of Kumari Meenakshi PW -1 who was examined on 1st December, 2008. Although she stated that three persons burst into the room of the deceased, in whose office she was working as a telephone operator, she declined to identify in the Court any of the accused persons as being those three persons. She was declared hostile and cross examined by public prosecutor. However, she maintained that she could not identify any of the accused as the persons who attacked the deceased. It appears that the other public witness examined was the wife of the deceased who was not present at the time of the incident. Certain other witnesses and official witnesses have been examined.

(3.) THE application stands disposed of.