ZAHID Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) By way of the present application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (corresponding to Sec. 439 of the Code of Criminal Procedure, 1973), the applicant seeks regular bail in connection with FIR No. 274/2023, dtd. 8/6/2023, registered under Ss. 302/307/394/397/34 of the Indian Penal Code, 1860, ["IPC"] at Police Station Jafrabad, District North East, Delhi.

(2.) I have heard Mr. Azhar Qayum, learned counsel for the applicant, Mr. Yudhvir Singh Chauhan, learned Additional Public Prosecutor, and Mr. Vijay Kumar Goswami, learned counsel for the family of the deceased. Mr. Chauhan has also placed a status report on record.

(3.) The case of the prosecution may be summarised as follows: