JOHAN KEVAT Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No.562/2022 of PS Kashmere Gate for offence under Sec. 302 IPC.

(2.) Broadly speaking, according to prosecution case, a blind FIR was registered on the basis of telephonic information received in the police station regarding discovery of a dead body in the tea stall of the informant. After investigation, the accused/applicant was arrested as a culprit. As per prosecution case, the deceased was killed by way of danda blows.

(3.) Learned counsel for accused/applicant contends that he is in jail since 15/10/2022, without there being any incriminating evidence against him. It is contended that even the circumstantial evidence collected by the IO is not sufficient to justify further incarceration of the accused/applicant.