RAMESH KAKKAR 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 FIR No. 445/2016 under Ss. 302/120B/34 IPC registered at PS Jamia Nagar.

(2.) Vide order dtd. 2/5/2023, notice was issued in the bail application of the petitioner and the State was directed to file a status report. The State has filed a status report dtd. 23/5/223, the same on record.

(3.) The case of the prosecution as borne out from the status report is that on 16/5/2016, a PCR call vide DD No. 74-B regarding bullet fire was received in PS Jamia Nagar, which was marked to SI Pankaj Gulia, who proceeded to the spot. On reaching the spot i.e. Noor Nagar Extn. Johri Farm, SI Pankaj Gulia noticed pieces of glasses on the road and came to know that the injured had already been shifted to Holy Family Hospital.