ASHOK JAIN Vs. STATE

JUDGEMENT

(1.) Petitioners before this Court are Rishi Pal and Ashok Jain. Rishi Pal is in custody since 7.12.2007; Ashok Kumar is in custody since 20.2.2008.

(2.) Incident is dated 29.9.2007; on the said day Vijay Yadav @ Vijji had scummed to gun fire shots which had been fired upon him at Gali Arya Sarnaj, Bazaar Sita Ram, Delhi. The injured had been removed to the LNJP hospital where he had been declared brought dead. FIR under Section 302 of the IPC had been registered.

(3.) During the course of investigation, the name of the present petitioners had surfaced. Admittedly, even as per the version of the prosecution, Rishi Pal had removed the victim to the hospital on his motor cycle. Admittedly Rishi Pal and the deceased Vijay Yadav @ Vijji had a business partnership but thereafter disputes had arisen between them. Investigation from the local Police had stood transferred to the Crime Branch on 9.10.2007.