MAYANK ANTIL Vs. STATE OF NCT 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. 330/2021 U/s 302 IPC registered at Police Station Maurya Enclave.

(2.) In brief, the facts of the case are that on 25/4/2021, an information vide DD No. 13 A at 06:36 a.m. was received in the police station Maurya Enclave, Delhi regarding a dead body lying in SU Park, Pitampura, Delhi. IO alongwith the staff reached at the spot, where dead body of a male was found lying. On the inspection of the dead body injury mark was found present on forehead and one piece of cloth was tied around the neck of the deceased.

(3.) On enquiry, the deceased was identified as Saksham Gupta S/o Manish Gupta R/o TU-76, Ground Floor, Pitampura, Delhi, age 18 years who was found to be missing vide DD No. 48 A, dtd. 21/4/2021, PS Maurya Enclave. On the statement of complainant Manish Gupta (father of the deceased) the present case was registered and investigation was taken up. The complainant in his statement has specifically named the petitioner to be responsible for the death of his son.