ATIBAL SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.310/2018 under Section 302 IPC, Police Station Sarita Vihar.

(2.) Subject FIR was registered consequent to information received that a person was found in an injured condition under a flyover. When the concerned duty officer reached the flyover, he came to know that the person had been moved to Apollo Hospital. During investigation, it was found that the person had succumbed to his injuries because of a gunshot.

(3.) The case of the prosecution is based on an alleged confessional/disclosure statement of one Bhikam.