VINOD Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks bail in case FIR No. 03/2022 of Police Station Rajouri Garden, Delhi for offence under Ss. 302/34 IPC.

(2.) I have heard learned counsel for accused/applicant as well as learned prosecutor.

(3.) Broadly speaking, the case set up by prosecution is based on circumstantial evidence, in the form of evidence of last seen and recovery of weapon of offence at the instance of accused/applicant from dickey of scooter of father of the accused/applicant. The FIR was registered on the basis of recovery of a dead body about which an unknown person had informed the local police over phone. In the course of investigation, two witnesses namely Vicky and Varun informed the investigating officer that on 31/12/2021, they were working at Subhash Nagar where the deceased Chandan came during lunch time and started the whitewash work with them; that at about 08:00pm., all three of them left that working place and the deceased had an urge for smoke (beedi); that since the Covid lockdown was in operation, all three of them reached at a jhuggi near Surya Grand Hotel at 12:30am, where the accused Santosh and Vinod @ Binnu (applicant herein) were present; that there, Chandan asked accused Santosh for beedi, which followed exchange of hot words and abuses between them and at that stage, the witnesses Vicky and Varun left the spot. By way of telephonic call at about 03:42am, information about finding of a dead body was received by the police. Further, during investigation, the accused/applicant led the investigating party and got recovered the knife (used in killing Chandan) from dickey of scooter of his father. The said knife, on DNA profiling was found to be smeared with blood of the deceased Chandan.