RAVI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No.653/2022 of PS Mayur Vihar for offence under Sec. 302/201/34 IPC.

(2.) The IO/Inspector Sanjeev Kumar has not appeared and it is stated by the SHO/Inspector Rajesh Shukla that IO is on duty in the ongoing Artificial Intelligence Summit. However, since the investigation file has been brought by the SHO, having perused the same, I find no reason to adjourn the matter any further, because this bail application remains pending since February 2025 and has come up before me today for the first time.

(3.) Broadly speaking, the prosecution case is as follows. On 24/11/2022, one Surender Kumar, brother of the deceased Om Kumar lodged a missing person complaint with the police. Thereafter on 28/11/2022, when ASI Yudhvir Singh alongwith Surender Kumar reached Yamuna Khadar in the course of inquiry of the missing report, one Vijay Kumar met them and stated that on the night intervening 23/11/2022 and 24/11/2022, he saw three persons coming in a golden colour car and after consuming liquor two of them started beating the third person. Thereafter, Surender Kumar informed ASI Yudhvir Singh that car of his neighbour Kartik (co-accused) fell in Yamuna river and few persons got Kartik and the car pulled out of the river. On 28/11/2022, dead body of the deceased was recovered from the Yamuna river.