JASBIR DABAS @ JASSU Vs. STATE

JUDGEMENT

(1.) The above-noted bail applications have been filed under Section 439 Cr.P.C. on behalf of the applicant seeking regular bail in FIR No. 79/2017 registered under Sections 302/201 IPC and FIR No. 80/2017 registered under Sections 302/201 IPC at Police Station Kanjhawala Outer, Delhi. After completion of investigation, charge sheets in FIR Nos. 79/2017 and 80/2017 have been filed under Sections 302/376D/201/212/34 IPC and Sections 302/201/34 IPC respectively. While FIR No. 79/2017 was registered in relation to death of one R, FIR No. 80/2017 was registered in relation to death of one Arun. The investigation in both the cases was later handed over to the Crime Branch and since filing of charge sheets in the FIRs, both the cases have been clubbed after committal. It is the case of the prosecution that the aforesaid deceased persons were having an affair and were killed on the same date.

(2.) As the applicant is an accused in both the cases and is represented by the same counsel, the above-noted bail applications are taken up for hearing together and shall be disposed of vide a common order.

(3.) Mr. Pradeep Rana, learned counsel for the applicant, has submitted that the applicant is in judicial custody since 24.07.2017 and the charge sheet having been filed, the applicant is no longer required for any investigation. It is further submitted that during the course of initial investigation, the Investigating Officer arrested one Sachin, and one Rajkumar i.e. the husband of deceased/R, subsequent to which, disclosure statements of Rajkumar and Sachin were recorded, wherein it was stated that they committed the offence after coming to know of the extramarital affair of deceased/R with deceased/Arun.