RASHIDA KHATOON Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The Petitioner has approached this Court for grant of regular bail in FIR No.229/2019 dtd. 12/5/2019 registered at Police Station Moti Nagar for offences under Sec. 307, 323, 506, 509 and 34 IPC.

(2.) Material on record discloses that on 12/5/2019, an information vide DD No.07A regarding a quarrel at WZ-55, Basai Darapur, Delhi was received. The Police reached the spot and it was found that the injured has been sent to ABG Hospital Moti Nagar, Delhi. The Police reached ABG Hospital where the injured Anmol Tyagi S/o Dhruv Raj Tyagi and the injured Dhruv Raj Tyagi were found under treatment vide MLC No.29331/19 and MLC No.29330/19 which were received by the Police.

(3.) It was stated that both these injured were unfit for statement and they were referred to RML Hospital. The Police reached the RML Hospital wherein the injured Anmol was found fit for statement. The statement of Anmol Tyagi was recorded wherein it was stated that he is residing at WZ-55, Basai Darapur, Delhi and he is studying in BA first year. He stated that since his elder sister Nillika was not well, his father Dhruv Raj Tyagi took his elder sister Nillika at Acharya Shri Bhikshu Govt. Hospital, Moti Nagar, Delhi.