AJAY DEDHA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present bail applications have been filed by the petitioners under Sec. 439 Cr.P.C. R/w sec. 482 Cr.P.C. seeking regular bail in case FIR No. 219/2020 under Sec. 302/201/34 IPC registered at P.S. Timar Pur.

(2.) Briefly stated, the facts of the case are that on 15/5/20 a PCR call vide DD No. 5A was received at PS Timar Pur stating "Yamuna me kisi ki dead body padi hui hain" and the same was marked to ASI Kailash for further action. After reaching the spot i.e. Signature Bridge, Paltoon pool an unidentified dead body was found in the Yamuna River. The spot was also inspected by the Distt Crime Team.

(3.) On 22/5/20 the dead body was identified as that of Ajab Singh S/o Mange Ram by the mother of the deceased. Thereafter, on 23/5/20 postmortem of the dead body was conducted at Subzi Mandi mortuary vide PM No. 552/20 and then the dead body was handed over to the family of deceased. As per the PM report, "cause of death in this case is asphyxia as a result of ante mortem manual strangulation which is sufficient to cause death in ordinary cause of nature, manner of death: Homicide".