SAVJAL ANSARI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a first Regular Bail Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 filed on behalf of the Petitioner seeking grant of Regular Bail in FIR No. 17/2022 dtd. 7/1/2022 (Subject FIR) registered at the Police Station Sarai Rohilla for the offences under Ss. 302, 201 and 34 of the Indian Penal Code, 1860 (IPC).

(2.) The Subject FIR is premised on information received regarding a male dead body found wrapped in a bedsheet and tied with a rope near Tikona Park Old Rohtak Road, near Railway Line underpass Jakhira, Delhi, whereupon Sub-Inspector Deepak Lohchab along with others, reached the place of incident. After an inspection of the dead body of the deceased, the scene of crime and upon opening the knot of the bedsheet and the rope, it was found that two polybags covered his mouth, tied by another rope, and also found injuries behind the head of the deceased along with several other injury marks on his body. Afreen, the wife of the deceased, who appeared on the spot identified the body of the deceased to be of her husband namely Abhishek, a 26 year old individual who resided in Pratap Nagar, Andha Mughal, Delhi.

(3.) It is stated that the Post Mortem report dtd. 8/1/2022 opined the cause of death to be 'asphyxia resulting from manual strangulation and cerebral damage, subsequent to blunt force impact over the head'. The date of offence is alleged to be 6/1/2022 at about 04:30 PM, when he was last seen alive, whereas the body of the deceased is stated to have been recovered on 7/1/2022 at around 01:30 PM.