ANIL KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THIS application has been moved on behalf of the petitioner seeking permission to address oral arguments.

(2.) PRAYER allowed.

(3.) ON reaching the spot, he found Scooter No. DL -1S -H -8705 involved in accident with a loaded truck No. HR -38 -D -7335. Finding no eye witness there and on getting the information vide DD No.33 -A that injured had been taken to Hindu Rao Hospital and was declared to be dead, he left Ct. Vijay Kumar to guard the spot and reached Hindu Rao Hospital where he collected the MLC of the victim named 'Unknown', resident of 'Unknown'. He again returned to the spot and sent the rukka for registration of the case. He also sent a request to summon the photographer to take the photographs of the spot.