MURARI Vs. STATE

JUDGEMENT

(1.) CRI. A. Nos. 10/ 2011. 228/2011. CRI. A. Nos. 241/2011, 139/ 2011 and 11/2011 CRIminal law was set into motion when on the basis of information given by operator S-53 (of PCR) that there was a quarrel at Lado Sarai T point, near Masjid and a person was lying there in a serious condition, DD No.41/A (PW17/A) recorded in Police Station (PS) Mehrauli was handed over to Head Constable Mahender Bhardwaj for necessary action. Since the area of the incident fell within the jurisdiction of Police Post (PP) Saket, HC Mahender Bhardwaj transmitted the said information to the Police Post which was recorded by Constable Satbir at 10:50 p.m. by DD No.29 (Ex.PW27/A). DD No.29 was assigned to SI Aishvir Singh in charge PP Saket. He (SI Aishvir Singh) left for the spot along with HC Shiv Kumar, HC Devender and HC Jagdish.

(2.) ON reaching the spot PW-29 SI Aishvir Singh (the SI) found a pool of blood at two places. ONe big stone and one small stone (both blood stained) were lying there. A motor cycle (Hero Honda Splendor) bearing No.DL3SAJ 7048 was parked at a distance of 50-60 metres from the spot. ON inquiry SI Aishvir Singh came to know that the injured had been removed to AIIMS in his vehicle by a public person. HC Jagdish was directed to remain present at the spot to secure it. The SI proceeded to AIIMS along with other members of the staff.

(3.) INSPECTOR Pankaj along with SHO and other staff met him at the spot. The investigation of the case was handed over to INSPECTOR Pankaj (IO). He (SI) entrusted him (the IO) DD No.29 and MLC Ex.PW16/A of the deceased.