JAVED Vs. STATE OF DELHI

JUDGEMENT

(1.) This application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') praying for the applicant to be released on bail in FIR No.65/2020 registered at Police Station: Dayalpur, North East, under Ss. 365/302/201/34 of the Indian Penal Code, 1860 (in short, 'IPC') (Ss. 147/148/149/436/153-A/505/120-B of the IPC were later added in the charge-sheet).

(2.) It is the case of the prosecution that on 26/2/2020, complainant- Sh. Ravinder Kumar, resident of Khajuri Khas, Delhi, came to the Police Station: Dayalpur and informed that on 25/2/2020, his son, the deceased - Ankit Sharma, who is posted in the Intelligence Bureau, had come from his office, and at about 5:00 PM, had gone out of the house to buy some household goods. As he did not return for a long time, the complainant started searching for him. In spite of searching at nearby places and hospitals, etc., he could not be found. The complainant, therefore, lodged a missing person report (GD No. 009-A dtd. 26/2/2020 at 11:41 Hrs). He stated that he later came to know from local boys that a person has been thrown into the Khajuri Khas Nala from the Masjid of Chand Bagh Pulia after being murdered. The complainant further stated that he had a strong suspicion that his son had been killed by Tahir Hussain and his goons, who had gathered in his office and who had, after killing his son, thrown the body in the Nala, from the masjid.

(3.) The prosecution alleges that the dead body of the deceased was later recovered from Khajuri Khas nala near Chand Bagh Pulia. The deceased had sustained injuries with a sharp object on his head, face, chest, back, and his waist. There were a total of 51 injuries caused by sharp-edged weapons and blunt objects on the body of the deceased.