MAHESH Vs. STATE (GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.419/2015 under Section 304B/498A/406/34 IPC, Police Station Bawana.

(2.) Petitioner is the husband of the deceased and the co accused are already enlarged on bail. Petitioner has been in custody since 07.06.2015.

(3.) Learned counsel for the petitioner submits that the progress of the trial is being delayed substantially and despite several opportunities, the Investigating Officer, Inspector Madan Lal has not appeared for completing his testimony.