DINEET Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, on behalf of the petitioner seeking grant of regular bail in connection with FIR no. 248/2018 "Subject FIR" registered at Police Station Jyoti Nagar, Delhi under Sec. 302/34 of the Indian Penal Code, 1860.

(2.) The brief facts as contained within the subject FIR are that on 18/7/2018 at 5.50 pm, GTB hospital had informed the police that one Gaurav aged 17 years and a resident of Babar Pur, Delhi, was found in an unconscious state outside West Jyoti Nagar Boys Senior School and was admitted to GTB Hospital where he was declared as having been brought dead.

(3.) It is further recorded that the complainant as per the details in the FIR- SI Javinder Singh, met Govinda, the brother of the deceased, who mentioned that around one week ago the deceased had fought with the petitioner and the petitioner's friends.