SANDEEP Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The present application under Sec. 439 read with Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) has been filed by the petitioner, seeking regular bail in FIR No.361/2022 under Ss. 307 and 34 of the Indian Penal Code, 1860 (IPC) and Ss. 25, 54 and 59 of the Arms Act, 1959 (Arms Act) registered at Police Station Karawal Nagar.

(2.) We may first briefly note the facts of the case. Slightly more than a fortnight prior to the incident that led to the filing of aforementioned FIR, the petitioner/applicant here had quarreled with the brother of the complainant over some matter pertaining to his sister. During this quarrel, the brother of the complainant slapped the petitioner/applicant and the petitioner/applicant threatened to deal with him later.

(3.) On 4/8/2022, at around 5pm, the complainant was returning from his job when the three accused persons named in the FIR, including the petitioner/applicant, blocked his way and pushed him inside the Mandir. The petitioner/applicant then took out a knife and stabbed the complainant on his left arm and chest under arm. All the accused thereafter fled the scene. The complainant was taken to GTB Hospital where the doctor opined that the injury was grievous. On investigation, all the three accused were arrested and the said knife was recovered from the pocket of the petitioner/applicant.