SACHIN Vs. STATE, NCT OF DELHI

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 CrPC seeking regular bail in connection with FIR No. 74/2020 under Sec. 302/120B/34 IPC registered at PS Ghazipur.

(2.) Vide order dtd. 9/10/2023 notice was issued in the bail application and the respondent/State was directed to file a status report. The respondent/State has filed its status report, which forms part of the record.

(3.) The case of the prosecution is that deceased Raj Kumar used to provide home tuitions to one woman named Jyoti. The husband of Jyoti namely, Sachin (the present petitioner) had seen Raj Kumar with Jyoti and thereafter he picked quarrel with the deceased many times. On 9/3/2020, the deceased was called by Jyoti to Flat No. 313 Ashirwad Apartment, where the co-accused Vijay was also present inside the flat. When the deceased entered the flat, the petitioner along with Akash also reached there and they all brutally beat up the deceased. They also made videos from their mobile phones. After the beating, they took the deceased Raj Kumar in the petitioner's car and dumped him on the other side of the main gate of Ashirwad Apartment from where the witness namely, Deepak took him to the hospital.