NAVEEN SHOKEEN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed seeking bail in connection with FIR No.53/2019 under Ss. 365/302/201/120B IPC registered at P.S. Baba Haridas Nagar, Delhi.

(2.) The case of the prosecution as borne out from the status report dated 8. 10.2025 filed by the State is that co-accused Vidhan along with co-accused Neeraj and accused Naveen [petitioner herein] were present at Dichaon Kalan Bus Stand, Najafgarh where they consumed alcohol.

(3.) The co-accused Neeraj had given his motorcycle to Vidhan while he took Maruti Eco Van of Vidhan, as he had to go to a marriage function. Thereafter, Neeraj left for his home.