SATISH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS is a bail application filed under Section 439 read with section 482 Cr. P. C. seeking directions from this Court to release the applicant on bail in case FIR No. 512/2006 dated 30. 05. 2006 under Sections 302/201/34 IPC registered at Police station Sangam Vihar, Delhi. The applicant is in judicial custody for more than two years

(2.) THE applicant first approached the Additional Sessions Judge for the grant of bail but the Additional Sessions Judge vide order dated 13. 05. 2008 dismissed his bail application holding that the accusations against the applicant are very serious and hence, no ground for grant of bail is made out.

(3.) BRIEFLY stating, the facts of this case are that on 30. 05. 2006 information was received that a naked dead body of a lady was lying in a jungle near Nahari Baba Mandir whose face has been burnt. This information was recorded as DD No. 22a and inspector Jai Singh, SHO P. S. Sangam Vihar proceeded at the spot where he found a naked dead body and its face was crushed. A bottle was found inserted in the vagina of the dead body. On these facts, the present FIR was registered.