SUSHIL YADAV Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Heard.

(2.) The accused/applicant, suffering incarceration since 9/1/2020 seeks to be released on bail in case FIR No. 344/2019 of Police Station Rohini North for offence under Sec. 302/201/120B/34 IPC read with Sec. 27 of Arms Act.

(3.) Broadly speaking, the case set up by prosecution is that the deceased Jitender had some loan dispute with Raj Kumar and in that connection, Raj Kumar and his associates called the deceased to the office of Raj Kumar on the fateful night. According to prosecution, at that time in the office of Raj Kumar, all accused persons namely Naresh, Vijay, Raj Kumar and Sushil (accused/applicant) were present. It is specific case of prosecution that it is Raj Kumar who fired a shot from his pistol, thereby killing Jitender on the spot.