VIKAS BALGUER Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The present petitions have been filed seeking regular bail in connection with FIR No.1187/2015 under Ss. 302/308/201/212/34 IPC registered at PS Hauz Khas.

(2.) As per the prosecution version, the criminal law was set into motion on the basis of a complaint made by one Rohit Bansal, who alleged that in the intervening night of 21/22/10/2015, he along with his friends, namely, Vineet, Sonu, Rupesh and Monu came to Shanghai-30 Bar and Restaurant and a quarrel took place between the complainant party and the accused party on the issue of dancing on the floor in the Bar. The dispute was sorted out by the bouncers. Thereafter, the complainant along with his friends left the Bar. However, later on the complainant realised that he had forgot his mobile in the Bar. When the complainant and the deceased returned back they saw that the persons who had clashed with them were standing near the Bar blocking the way. The accused persons, thereafter, quarrelled and beat up the complainant, as well as, his friend deceased Rupesh by cement bricks, rod and baseball bat, which led to the death of deceased Rupesh.

(3.) Learned counsel for the petitioner submits that the eye witnesses examined by the prosecution have not supported the case of the prosecution.