DANISH @ CHINTU Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with FIR No. 0258/2017 under Sec. 302/307/341/427/120B/147/148/34 IPC and Ss. 25/54/59 Arms Act.

(2.) Vide order dtd. 16/2/2023, notice was issued in the bail application and the State was directed to file a Status Report. The State has filed a Status Report dtd. 26/7/2023, which forms part of the record.

(3.) The case of the prosecution as borne out from the status report is that on 12/12/2017, an information regarding stabbing at Lal Kuan petrol pump, Sunday market, Pul Prahladpur was received and the S.I. rushed to the place of incident and it was brought to the knowledge of the S.I. that the injured persons have been moved to the Hospital.