SHANKY MAHAJAN Vs. STATE (NCT OF DELHI) (DELHI)

JUDGEMENT

(1.) Petitioner is seeking bail in the present case in which he has been charge sheeted for offence punishable under Sectios 302/34 and 120-B IPC.

(2.) The present case has been registered on the statement of PW-4 Ravinder Kumar (this witness is still under examination), who in his statement to the police, has stated that on 17th June, 2006 at about 4.00 p.m. a Santro Car which was being driven by the petitioner hit a tent pipe with the result the pipe of the tent hit the scooter of one Ashok Arora, who scolded the petitioner. On this, petitioner and one Mukesh came out of the car and started abusing Ashok Arora. The present petitioner and Mukesh had verbal altercation with Ashok Arora. Thereafter, petitioner and Mukesh left the spot, proclaiming to return back and to teach him a lesson.

(3.) After a short while, Mukesh along with his brothers Dinesh Verma and Rajesh Verma came back and caused fatal injuries to Ashok Arora by way of stabbing. Rajesh and Mukesh ran away from the spot, whereas Dinesh was caught red handed.