DHEERAJ Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The Present application has been filed under Sec. 439 of Cr.PC seeking grant of regular bail in FIR No.165/2022 registered under Sec. 307/34 IPC at PS Ambedkar Nagar.

(2.) Briefly stated, the case of the prosecution is that, on the statement of complainant of Mr. Gaurav Thomas s/o Rohin Thomas resident of H.No A-65, Khanpur, Ambedkar Nagar, South Delhi, the present case FIR No.165/2022 under Sec. 307/34 IPC was registered.

(3.) The complainant has alleged that on 26/2/2022 he was sitting with his friend on a bench at Sheetla Mata Park, B-Block, Dakshinpuri behind Ambedkar Hospital. Three boys namely Badal, Manish and Varun who were known to the complainant, came and asked the Complainant and his friend to leave the bench. On this, an altercation took place and allegedly Badal and Varun held the Complainant and Manish stabbed the complainant with a knife. After this Badal, Varun and Manish ran away from the spot. The Injured/Complainant was taken to the hospital. The injury was found to be grievous in nature.