DEEPAK TIWARI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application is filed seeking regular bail in FIR No. 08/2019 dtd. 7/1/2019, registered at Police Station Ranhola for offences under Ss. 302/34 of the Indian Penal Code (IPC), and under Ss. 25/27 of the Arms Act, 1959.

(2.) Briefly stated, on 6/1/2019, the police received information regarding an incident where two persons, later identified as Deepak and Neeraj, were found injured and bleeding on Baprola Main Road, near a local school. They were immediately transported to a hospital, where they were declared brought dead. It is alleged that both had sustained gunshot injuries. Consequently, the present FIR was registered.

(3.) During the investigation, the scene of the alleged crime was examined, whereby, bloodstains, two damaged bullet shells, and stones scattered near the location of the bodies were found. The postmortem reports indicated that both deceased persons had suffered multiple gunshot wounds. Neeraj had wounds to his collarbone and chest, while Deepak sustained a bullet wound to his left shoulder. The post-mortem reports confirmed that these gunshot wounds were the cause of death.