KULWANT SINGH Vs. STATE

JUDGEMENT

(1.) INSTANT petition under Section 498, Code of Criminal Procedure for grant of bail to Sh. Kulwant Singh S/o Vishwanath Marthas, R/o Marallian, Krishna Nagar, R.S. Pura, facing trial on the charges of having committed offence punishable under Section 302 RPC and Section 30 of the Arms Act, is edificed on the following grounds:

(2.) THAT the witnesses examined by the prosecution to substantiate the charges against the petitioner have not supported the prosecution case and the petitioner is being held under custody without there being any evidence on record to connect the petitioner with the alleged crime.

(3.) THAT the trial is proceeding at a snail's pace and unless the petitioner is enlarged on bail, he may have to suffer incarceration without there being his involvement in the alleged offence.