HIMANSHU THAKUR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 CrPC seeking regular bail in connection with FIR No. 156/2020 under Ss. 147/148/149/201/302 IPC registered at Police Station Gokalpuri. The charges against the petitioner were framed under Ss. 144/147/148/427/412/432/435/302/395 IPC r/w Sec. 149 IPC.

(2.) Vide order dtd. 4/9/2023, notice was issued in the bail application of the petitioner and the State was directed to file a Status Report, which is on record.

(3.) The case of the prosecution as borne out from the charge-sheet is that on 28/2/2020 at 10:13 AM, information was received by police through a PCR call regarding a dead body in the Nala near Johripur Tiraha, which was later identified as that of Mursaleen s/o Sh. Yamin. The information was recorded vide DD No. 28A and entrusted to SI L.N. Sharma for necessary action. The body was shifted to GTB Hospital, where it was declared brought dead vide MLC No. BD/766/03/2020.