RAVI KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The applicant, who is accused in case FIR No. 556/2016 dated 19.09.2016 registered under sections 324/34 Indian Penal Code, 1860 at P.S.: Ambedkar Nagar, to which sections 302/307 IPC and sections 25 /27/54/59 of Arms Act, 1959 were subsequently added, seeks regular bail.

(2.) Notice in this application was issued on 02.09.2020; whereupon status report dated 03.10.2020 has been filed. Nominal roll dated 03.10.2020 has also been received from the Jail Superintendent.

(3.) The applicant has also filed additional documents under cover of Index dated 15.12.2020 thereby bringing on record the MLC, death summary, post-mortem report and the statements of PW-1/Suraj and PW-2/Vishal recorded under section 161 Cr.P.C. alongwith certain other documents in support of his bail application.