GAURAV Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application is filed seeking regular bail in FIR No. 258/2022 dtd. 21/2/2022 registered at Police Station Begum Pur for offences under Sec. 302 of the Indian Penal Code, 1860 and Sec. 27 of the Arms Act, 1959.

(2.) Briefly stated, it is alleged that on 21/2/2022 an information was received at Police Station Begumpur vide DD No. 19A in relation to certain injuries sustained by one Pardeep Kumar. It is alleged that the said Pardeep Kumar, on being taken to the hospital, was declared brought dead (hereafter 'the deceased').

(3.) It is alleged that the applicant and accused Seema/wife of the deceased were involved in a romantic relationship, and with a view to usurp the property of the deceased, they had hatched a conspiracy with other accused persons to commit the murder of the deceased.