NEERAJ YADAV Vs. STATE GOVT OF NCT DELHI

JUDGEMENT

(1.) The accused/applicant, having surrendered himself on 21/8/2020 is in incarceration and seeks regular bail in case FIR No. 99/2020 of PS Palam Village for offence under Sec. 365/34 IPC. Subsequent to filing of chargesheet, the learned trial court framed charge for offence under Sec. 302/201/34 IPC against the accused/applicant and others.

(2.) On behalf of State, status report was filed opposing the bail. I have heard learned counsel for accused/applicant and learned prosecutor, assisted by Investigating Officer/Inspector Adith Lily.

(3.) Broadly speaking, the allegation against the accused/applicant is that with the help of his parents, he killed his wife by strangulation and got the dead body dumped in drainage with the help of three persons namely his uncle Inder Dev, co-worker Nitesh and maternal uncle Pappu Yadav. As regards the discovery of dead body, admittedly the same was not at the instance of the accused/applicant.