LAWS(DLH)-2024-12-109

PRINCE DIXIT @ VIKRAM Vs. STATE

Decided On December 24, 2024
Prince Dixit @ Vikram Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) These bail applications have been filed seeking regular bail in the following FIRs:

(2.) For ease of reference, following family tree may be referred to in order to understand various persons involved in the present matters and the inter se relationships: Investigation

(3.) As per the case of the prosecution, on 8/3/2019, a PCR call vide Diary No. 39-A was received at PS Paschim Vihar (West) informing about a dead body in waste drain near Village Sayyed Nangloi; police staff reached at the spot where dead body of a female was found in a bag/suitcase; body was inspected; and FIR 108/2019 was registered initially under Ss. 302/201 IPC, pursuant to which investigation ensued.