SHAHJAD Vs. STATE (GOVT. OF NCT OF DELHI)

JUDGEMENT

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

(2.) Petitioner seeks regular bail in FIR No.477/2019 under Sections 302/120B/34 IPC read with Section 27 of the Arms Act, Police Station Bhajan Pura.

(3.) Subject FIR was registered on the statement of the duty officer, Police Station Geeta Colony stating that he along with a head constable had gone to apprehend an accused in FIR No. 253/2019. In police custody said accused confessed that he along with another accused had on 13.09.2019 shot one person by the name of Nazim Hussain.