INDERJEET @ POPPY Vs. STATE ( NCT OF DELHI)

JUDGEMENT

(1.) By this petition filed under Section 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as the Cr. P.C.) the petitioner seeks bail in FIR No.532/2014 under Section 302/307/201/34 of IPC, at Police Station Sabzi Mandi, Delhi.

(2.) The brief facts of the case are that on 25.10.2014 at about 11 AM in front of House No.294, Gali Akhade Wali, Kabir Basti, Malka Ganj, Subzi Mandi, Delhi, the accused Ashok @ Puskar, Vijay, Yogender @ Jogga, Inderjeet @ Poppy and Anil Kumar @ Sonu, with common intention committed murder of Ajay by inflicting injuries with knife and also caused injuries to Anil and Sanjay with knife. The present case was registered on the statement of Rajesh.

(3.) During the course of investigation, the complainant was examined and his statement was recorded. It is stated that on 25.10.2014 at about 11 AM, there was some verbal altercation between Inderjeet and his parents. The complainant's niece Arti informed the complainant about the quarrel that was going on outside the house of his aunt. The complainant went there, he saw that the accused Ashok @ Puskar was having a knife in his hand. The petitioner Inderjeet alongwith other three co-accused was catching hold of his brother Ajay and they were exhorting Ashok @ Puskar to stab his brother Ajay. It is stated that the accused Ashok @ Puskar gave three four knife blows in the stomach of his brother Ajay, and when his brother Anil tried to save Ajay, he was also stabbed by accused Ashok @ Puskar. The other brother Sanjay caught hold of accused Ashok @ Puskar to save Anil, and in their scuffle, the knife fell down on the ground. It is alleged that thereafter, accused Inderjeet @ Poppy (petitioner herein) lifted the same knife from the ground floor and stabbed Sanjay. It is further stated that when the complainant Rajesh attacked them with the cot's leg, the accused fled away from the spot.