ANIS Vs. STATE (GOVT. OF NCT, DELHI)

JUDGEMENT

(1.) The petitioner/applicant has moved this regular bail application in FIR No. 20/2015 under Sec. 302/396/412//34 IPC and 25/27 Arms Act registered at PS Kamla Market. His earlier bail application was dismissed by the learned Trial Court on 4/10/2021.

(2.) The case of the prosecution, as narrated by the petitioner/applicant, is that on 11/1/2015, Constable Mukesh had given the information to the Police Station that a young boy was found in an injured condition, who was shifted to hospital. The said injured was declared as 'brought dead' on his arrival at the hospital.

(3.) Notice was issued. Status report and additional status report were filed.