NASIR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By the present bail application, the applicant seeks regular bail in FIR No. 66/2019 dtd. 25/1/2019, registered at Police Station New Usmanpur, for offences under Ss. 302/201 of the Indian Penal Code, 1860 ('IPC').

(2.) It is the case of the prosecution that on 23/1/2019, information was received from SHO City Kotwali, Bijnor, U.P., vide DD No. 47 at Police Station New Usmanpur, Delhi, wherein it was informed that vide DD No. 8A, dtd. 24/7/2018, PS New Usmanpur, one Sanjay Mishra had lodged a missing complaint of his wife Soni @ Nidhi @ Ikra. It was further alleged that, the victim has been strangulated by one Intzar, who also had brought the dead body to Bijnor for cremation.

(3.) Consequently, on 24/1/2019, Sh. Sanjay Mishra the husband of deceased identified the dead body of his wife and as per the post-mortem report, the cause of death was stated as "Ashphaxia due to Antemortem strangulation".