AJAY Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Vide this order I shall dispose of the bail application filed by the petitioners Ajay and Sagar @ Kaku in FIR No. 891/2018 u/s. 302/323/34 IPC, P.S. Sultanpuri.

(2.) Ld. Counsel for the petitioner has prayed for bail on the ground that petitioner is innocent and has been falsely implicated. It is submitted that subject matter FIR was registered on the statement of one Jitender @ Golu, who has alleged that on the intervening night of 7 -8 November, 2018, at around 3.30am, while he alongwith his friend Yogesh (since deceased) was returning to his house, they had met the petitioners and the petitioners had caught hold of Yogesh. It is further alleged that few days ago Yogesh had beaten petitioner Ajay and due to this the petitioners had started beating Yogesh. Petitioner Ajay had attacked Yogesh with his knife, due to which he had started bleeding and fell on the ground. Petitioners were arrested on 08.11.2018 and after completion of investigation, Chargesheet was filed in the court. The petitioners had moved an application u/s 439 CrPC seeking regular bail before the Ld. Trial Court which was dismissed by the Ld. Trial Court vide order dated 08.08.2019.

(3.) It is submitted that both the petitioners are aged about 22 years and are not involved in the present case and they have been falsely implicated by the police officials of PS Sultanpuri when they failed to catch the real culprits.