NAVEEN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of the present petition under Sec. 439 of Criminal Procedure Code, 1973 (CrPC), the petitioner seeks grant of regular bail in FIR No. 355 of 2020 dtd. 20/7/2020 registered for offences under Sec. 302/34 of the Indian Penal Code, 1860 (IPC) at Police Station Krishna Nagar, Delhi.

(2.) It is the case of the prosecution that on 20/7/2020, information was received at Police Station Krishna Nagar vide DD No. 5A regarding a quarrel at H No. 662, Jheel Khuranja, Geeta Colony, Delhi. Pursuant thereto, the Investigating Officer proceeded to the spot, where a pool of blood was found and the injured had already been taken to SDN Hospital vide MLC No. 1982/20, and was subsequently referred to Safdarjung Hospital for treatment. However, at Safdarjung Hospital, he was declared brought dead. The crime team inspected the spot, which is 666A, Jheel Khuranja, Geeta Colony.

(3.) The case was registered on the basis of the statement of the wife of the deceased, who alleged that while she was accompanying her husband to the hospital prior to his death, he disclosed to her that he had been physically assaulted and stabbed with a knife by Sandeep, Chhavi, and their associates. Thereafter, the petitioner was arrested on 20/7/2020.