NITIN Vs. STATE GOVT. OF NCT DELHI

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 read with Sec. 482 of the Criminal Procedure Code, 1973, seeking grant of Regular Bail in FIR no. 677/2023 dtd. 18/7/2023 ("subject FIR") for offences under Sec. 324 of the Indian Penal Code, 1860 ("IPC"), registered at Police Station Shahbad Dairy.

(2.) The present case arises out of DD No. 81A dtd. 18/7/2023, received at Police Station Shahbad Dairy pursuant to a PCR call reporting a stabbing incident near the License Authority, NeharKe Pass, Sector-28, Shahbad Dairy, Delhi. As per the direction of the Duty Officer, the said DD entry was marked to SI Lokendra Kumar, who, along with HC Amit and other accompanying staff, proceeded to the spot.

(3.) Upon arrival, SI Lokendra made inquiries and was informed that two injured boys had already been taken by a public person to Dr. BSA Hospital, Rohini. No eyewitnesses could be located at the scene despite a thorough search.