RAVINDER CHADHA Vs. STATE

JUDGEMENT

(1.) STATUS report has been filed.

(2.) SHRI Gopal Krishan Aggarwal had informed Police Station Hauz Quazi about the murder of one Vijay Singh Yadav in front of his office. An FIR No. 356/2007, under Section 302/120-B/34 IPC was registered at Police Station Hauz Quazi. During investigation, Gopal Krishan Aggarwal was interrogated and subsequently the investigation was transferred to Crime Branch, Chanakya puri and Inspector KG. Tyagi, co-accused in this case was entrusted with the investigation of the case. During interrogation gopal Krishan Aggarwal was called by the investigating Officer number of times.

(3.) ON 6. 12. 2007 Inspector KG. Tyagi called Gopal Krishan Aggarwal to Crime branch office at 2. 00 p. m. where he was detained and since 10. 12. 2007 he remained in judicial custody till he was released on bail on 2. 7. 2008 in pursuance of the bail orders of this court dated 20. 6. 2008.