RAKESH DEVI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks directions for cancellation of bail of the accused/R2 in FIR No. 549/2017 under Sections 304/308/34 IPC, Police Station - S.P. Badli, granted vide order dated 27.09.2017 passed by the learned A.S.J., Rohini, Delhi.

(2.) Brief facts of the case are that the alleged crime has been captured on the CCTV camera. As per the CCTV footage, the deceased husband of the petitioner/complainant had knocked on the gate of accused persons. The gate was opened by the co-accused, i.e. mother of respondent No. 2 and she started talking to the deceased. Immediately thereafter, respondent No. 2 - Ravi Rana came running from the street and knocked down the deceased. The deceased could never get up thereafter.

(3.) Then, Rajesh Rana (wearing blue shirt and brother of the respondent No. 2) came out of his house with wooden logs/ lathis and was the first person to give a hard blow on the head of the deceased followed by others. The petitioner, who is wife of the deceased, tried to save her husband but she was also assaulted by all the accused persons and injuries were sustained by her.