ANITA CHETRI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C for grant of regular bail in case FIR No. 294/2019 U/s 302 IPC registered at Police Station Amar Colony.

(2.) Briefly stated, the facts of the present case are that on 10/9/2019 at about 2:20 p.m, one A.K. Dutta R/o Old Double Storey Lajpat Nagar-IV, Delhi made a telephonic call at PS Amar Colony and informed that one person is lying dead in his rented accommodation. The said information was recorded vide DD No. 28 B dtd. 10/9/2019. On receiving the call, police team rushed to the spot and on reaching there, dead body of a male was found lying on the 3rd floor of the building inside the room. Sharp cut was found on the neck of the deceased and blood was oozing out form the body. On enquiry the identity of the deceased was revealed as Sunil who was residing at the said floor with his live-in-partner Anita (present petitioner). Accordingly, a case FIR No. 294/2019 U/s 302 IPC was registered at PS Amar Colony and investigation went underway.

(3.) I have heard the Ld. counsel for the petitioner, Ld. APP for the State, perused the Status Report and also perused the records of the case.