PUSHPENDER Vs. STATE OF DELHI

JUDGEMENT

(1.) The present bail application is filed seeking regular bail in FIR No. 133/2017 dtd. 20/8/2017, registered at Police Station Old Delhi (Delhi Main) Railway Station, for the offence under Sec. 302 of the Indian Penal Code, 1860 ('IPC').

(2.) The brief facts of the case are that on 18/8/2017, information was received regarding the dead bodies of two females in Mahananda Express train. On receipt of information, the police officers reached the location and found the two bodies. One of the bodies was of a 57 year old lady whose neck had been tied with the knot of the pallu of her saree and blood and saliva were coming from her mouth. The other body was of a 27 year old woman who was found lying on a seat in a different coach and froth was coming out from her mouth and nose. The driving license of the applicant was seized from the place of occurrence. The dead bodies were identified to be of a mother and daughter. The daughter was married to the applicant.

(3.) During the course of investigation, one Amit Sharma (PW1) was examined who had last seen the victims with a man at the platform. At his instance, the applicant was arrested in the present case on 20/8/2017 and is in custody since then.