DEEPAK VERMA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Learned prosecutor has filed updated status report dtd. 5/4/2025, which is accepted across the board, to be scanned and made part of the file. Copy supplied. Arguments heard.

(2.) At the outset, learned APP on instructions of Investigating Officer/SI Vijay Kumar submits that the accused/applicant has not been responding clearly to the questions and is evasive, therefore, no further indulgence may be granted.

(3.) On behalf of accused/applicant, the only argument advanced by learned counsel is that the accused/applicant is not aware of anything about the registration of the case and the investigation. Learned counsel for accused/applicant submits that accused/applicant is innocent and apart from this, he has nothing else to address.