KARAN VERMA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By this petition, the petitioner seeks regular bail in case FIR No. 486/2013 under Sections 302/201/34 IPC registered at P.S. Mandawali.

(2.) Learned counsel for the petitioner contends that the petitioner is languishing in judicial custody since 17th September, 2013 and except for interim bail granted in the years 2017 and 2020 for one month and three weeks respectively when the petitioner surrendered on time, the petitioner has been in continuous incarceration. Two other FIRs registered against the petitioner and FIR No.370/2011 registered at P.S.Shakarpur has resulted in acquittal and in FIR No. 941/2011 registered at P.S.Shakarpur, the petitioner has been discharged. In the above-noted FIR, all public witnesses have been examined and 7-8 prosecution witnesses still remained to be examined and considering the present situation, the examination of the remaining witnesses is likely to take some time. The offence even if the circumstantial evidence and the statements of the witnesses is believed, would be, at best, punishable under Section 304 IPC and considering the period of incarceration undergone by the petitioner, he may be released on the period already undergone. The petitioner has roots in the society and there is no likelihood of his fleeing from justice. Hence, he be granted regular bail.

(3.) The above-noted FIR was registered after an information was received on 16th September 2013 vide DD No. 56A at P.S. Mandawali that one person was found unconscious near Pappu Halwai at A-Block, South Ganesh Nagar, Delhi. On reaching the spot, SI Virendar found that the injured had been removed to LBS Hospital. Blood was scattered on the spot. On enquiry, it was revealed that a quarrel had taken place between the injured and some other persons. On reaching the hospital, injured was found unfit for statement and hence, on the DD entry, FIR under Section 307 IPC was registered. As the injured passed away during treatment in the hospital, Section 302 IPC was added. During the course of investigation, the deceased was identified as Yogesh, resident of Sadhna Apartments, Vaishali, Ghaziabad. Statement of eye witness Prashant Kumar Singh was recorded, who stated that the present petitioner Karan Verma had beaten the deceased along with three other accused in front of his house. The petitioner was arrested on the identification of eye witness Prashant Kumar Singh. At the instance of the petitioner, two other co-accused namely Kamal Kumar and Parmindar Singh were also arrested. The Maruti Esteem car of the deceased was also recovered at the instance of the petitioner as also the pant worn by the petitioner Karan Verma at the time of commission of offence which was blood stained. Though the claim in the status report is that on examination as per the FSL report, the blood on the pant was of 'A' group which matched with the blood group of the deceased, however, this fact is seriously disputed by learned counsel for the petitioner.