SATISH KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS order shall dispose of the bail applications filed by the petitioners, who have been implicated in this case at the behest of the deceased-Sunil Anand on whose instance FIR No. 400/2008 of this case has been registered on 11. 8. 2008 at P. S. Hari Nagar.

(2.) THE deceased initially was taken to the DDU hospital by his father. As per the MLC prepared at DDU Hospital, the burn injuries as recorded by PW-22 dr. Neeraj, which is exhibited as E. PW22/a, are as under:-

(3.) THEREAFTER, the deceased was also taken to RML Hospital at about 12. 25 am in the early morning of next day when he was again examined by the doctors and a second MLC was prepared. In the second MLC, the extent of burn injuries as noted by PW-23 Dr. Poras Choudhary of RML Hospital, which is exbhited as PW23/a, is as under:-"65% superficial to deep burns"