LAWS(DLH)-2017-1-250

VEENU @ AJAY Vs. STATE (NCT OF DELHI)

Decided On January 04, 2017
Veenu @ Ajay Appellant
V/S
STATE (NCT OF DELHI) Respondents

JUDGEMENT

(1.) By the present petition, the petitioner seeks regular bail in case FIR No.579/2016 under Sections 323/324/341/506/34 Penal Code registered at PS Alipur, Delhi wherein Sec. 307 Penal Code was later on added in view of the injuries received to Mukesh, the father of the complainant.

(2.) A status report has been handed over by the learned APP for the State which is taken on record.

(3.) As per the allegations in the FIR, the complainant Rahul while going on motorcycle was intercepted by Sonu @ Joginder and a quarrel ensued. Later on Anil and the petitioner Veenu @ Ajay both sons of Rohtash also joined Sonu. It is alleged that the petitioner attacked upon the complainant by brick due to which he received injuries. When the complainant called for help his father and brother, that is, Mukesh and Vicky reached the spot. Sonu again attacked Vicky with bricks who was able to save himself. In the meantime, the petitioner attacked Mukesh on the right side of the stomach with a sharp edged weapon inflicting injuries on him.