LAWS(DLH)-2025-2-30

D. ARJUN Vs. STATE OF DELHI

Decided On February 25, 2025
D. Arjun Appellant
V/S
STATE OF DELHI Respondents

JUDGEMENT

(1.) The present application is filed under Sec. 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (BNSS) seeking regular bail in FIR No. 609/2023 registered under Ss. 302/201/120-B/34 of the Indian Penal Code, 1860 (IPC) at Police Station (P.S.) Subhash Place.

(2.) As per the case of the prosecution as set out in the Status Report, on 20/8/2023 a PCR call was received at the P.S. Subhash Palace (lodged as DD No. 77A), that one person has been injured by a knife by another person at PP towers, Netaji Subhash Place (NSP) and he has been taken to hospital.

(3.) Learned counsel for the Applicant states that no offence can be attributed to the Applicant herein for causing injuries to the deceased because there is no evidence to suggest that there was any overt act on the part of the Applicant.