SAGAR UJJWAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The instant bail application has been filed on behalf of the applicant/petitioner/accused seeking regular bail under Sec. 483 read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 20231 in case arising out of FIR No. 532/2023.

(2.) FIR No. 532/2023, at PS - Sarai Rohilla, was registered on 5/7/2023 for offences under Ss. 302/506 of the Indian Penal Code, 1860 hereinafter "IPC" and 1hereinafter "BNSS" Ss. 25/27/25(8) of the Arms Act, 19593 in respect of the fatal shooting of the deceased Smt. Poonam Mittal at the residence of the complainant, who is the deceased's daughter.

(3.) The genesis of the offence is traced to a dispute between the complainant and one Ankit Kaushik/main accused. Ankit allegedly went to the complainant's house and opened fire, causing fatal injuries to her mother.