NIKHIL RAI HANDA Vs. STATE OF DELHI

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure Code, 1973 seeking regular bail in FIR No. 135/2018 dtd. 23/6/2018, for the offences under Sec. 302 of the Indian Penal Code, 1860 ('IPC'), registered at Police Station Naraina.

(2.) On 23/6/2018, a PCR call was received regarding the dead body of a female lying at Vatika Wali Road. On receipt of the information, some police officers reached the spot and found the dead body of the victim. They took note of the injuries on the body of the deceased, including an incise wound on her neck which appeared to have been caused by a sharp weapon. It is alleged that tyre/ skid marks were also present on the road near the body of the victim.

(3.) During the course of investigation, the victim was identified as Ms. Shailja Dwivedi by her husband who informed that she had gone to the Base Hospital for physiotherapy in the morning. He also revealed his suspicion regarding the applicant having committed the crime. It is alleged that the applicant was seen at the Base Hospital before the crime.