LAWS(DLH)-2024-3-62

SURAJ KUMAR Vs. STATE GOVT OF NCT DELHI

Decided On March 01, 2024
SURAJ KUMAR Appellant
V/S
STATE GOVT OF NCT DELHI Respondents

JUDGEMENT

(1.) Present petition has been filed by petitioner seeking following prayer:-

(2.) Issue notice. Learned Standing for the State accepts notice on behalf of the State. He has produced the status report dtd. 29/2/2024. The same is taken on record.

(3.) As per status report, efforts were made to trace out the missing girl and CDRs of suspect Sohan and missing girl Maya were obtained and analysed in which it was found that both were in contact with each other since October, 2023. Suspect Sohan Prajapati was thereafter interrogated. It is stated that he, initially, refused that he did not know any girl by the name of Maya and had never been in contact with her. He was thereafter confronted with CDR and then only he revealed that he was in relationship with the missing girl Maya and he along with Maya went to Jaunpur, Uttar Pradesh on 24/11/2023 where at about 500 meters away from his home, he had some arguments regarding marriage with Maya and then he killed her by strangulation and threw her body in a well.