RAJ KUMAR Vs. GOVT. OF NCT

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks regular bail in FIR No. 90/2019 initially registered under Section 323/341/34 of the IPC registered at Police Station Shahdara. Subsequently after the death of the victim Section 302 IPC has been added.

(3.) FIR has been registered on the statement of the victim (deceased) who had stated that on 21.04.2019 at about 10.00 p.m. he had left his shop to return home. Near his shop when he reached Hanuman Mandir, one person sprayed something on his face because of which he started feeling burning sensation on his face. Thereafter his brother and his friends stopped his way and started hitting him with rods and wooden sticks on account of which he sustained several injuries on his body. The victim was thereafter taken to hospital and on 24.04.2019 he passed away. In his statement the Victim names several persons and states that they along with others assaulted him.