MONU Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.559/2017 initially registered under Sections 308/34 Penal Code and subsequently on the death of the victim, Sec. 302 has been added.

(2.) Allegations in the FIR are that information was received that there was firing and fight in the colony. When police reached the spot, they found that there was a fight between one boy and several other boys and the injured was taken to the hospital. The injured was unfit for statement and subsequently expired.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that apart from alleged disclosure and confessional statements of the accused, there is no material to connect the petitioner with the subject offence.