RAHUL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present bail application under Sec. 528of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereafter 'BNSS') has been filed on behalf of the applicant, seeking grant of anticipatory bail in case arising out of FIR bearing no. 0808/2024, registered at Police Station Khyala, Delhi, for offences punishable under Ss. 109(1) of BNSS and Sec. 27 of Arms Act.

(2.) Issue notice. The learned APP accepts notice on behalf of the State.

(3.) Brief facts of the case are that on 31/12/2024, a PCR call was received at PS Khyala vide GD No. 3A, reporting a major quarrel where a vehicle was being vandalized and an attempt was made to set it on fire. Upon receiving the call, the police team had reached the spot and found a damaged Maruti Suzuki Baleno (DL10CP6208). During the inquiry, it was learned that an injured person had already been shifted to AIIMS Trauma Centre for treatment. At AIIMS, the police collected MLC No. 500470991 of the injured, identified as Raju @ Tilli. The doctor had noted a gunshot injury, mentioning an entry wound at the mandibular region and an exit wound on the right side of the neck. The injured was declared unfit for making statement. The crime team had inspected the scene of crime and had found three empty cartridges and bloodstains at the spot.