BRAHAM SINGH vs STATE (THE NCT OF DELHI)

SANJEEV SACHDEVA, J.

The petitioner seeks Regular Bail in FIR No.36/2017 under Sections 302/341/323/34 IPC, Police Station Alipur. The allegations against the

petitioner are the there is a property dispute between the family of the complainant as well as the petitioner with regard to a plot of land opposite the

house of the complainant.

It is alleged that on the fateful night the complainant was standing outside his house when two co-accused came and are alleged to have held him

from behind and assaulted him. Thereafter, the father of the complainant (deceased) came on the spot and two of the co-accused caught hold of the

father of the complainant (deceased) and started beating him with blows and kicks, on account of which, he sustained grievous injuries and when he

was shifted to the hospital, he expired.

The allegations against the petitioner are that the petitioner had sent the co-accused for the purposes of assaulting the complainant and, accordingly,

conspired in the subject offence.

Learned senior counsel appearing for the petitioner submits that the petitioner has been falsely implicated. It is contended that the petitioner was not

at the scene of the incident, though was in vicinity as he had come to the said village to attend a marriage. He further submits that the MLC does not

substantiate the fact that the deceased died on account of the injuries which are alleged to have been inflicted by the co-accused.

He further submits that the Trial Court, for the purposes of framing of charge, had taken expert opinion and summoned a doctor, who after

examining the medical report, had opined that the injuries mentioned in the column of external injuries in themselves were not sufficient to cause death

in ordinary course of nature. Further, as per him, the medical report shows that there were fracture of underlined 2nd, 3rd, 4th, 5th and 6th left side

ribs along midclavicular line as well as fracture of sternum and facture of underlined 2nd, 3rd, 4th and 5th ribs of right side along midclavicular line.

Further, the said doctor in his statement has stated that the internal injuries, mentioned in the Postmortem Report, could be caused by Cardio

Pulmonary Resuscitation (CPR) efforts and could be peri-mortem injuries though he stated that he could not rule out that person did not die because of

some trivial injuries during scuffle. He further stated that abrasions as mentioned in external injury column could have precipitated an already

compromised heart. It is an admitted position that the deceased was administered CPR.

Learned senior counsel for the petitioner contends that, in view of the MLC as well as the statement of the expert witnesses, it is not clear that the

injuries sustained by the deceased caused his death. Learned senior counsel for the petitioner further contends that there is a CCTV footage of the

incident which clearly belies the story of the prosecution that the deceased was assaulted as alleged and that the petitioner had conspired with the co-

accused to commit murder. He further submits that the CCTV footage does not show that any weapon was used in the alleged offence or that even

the deceased was assaulted by anyone.

He submits that as per the medical report, the deceased, who was aged 75 years, already had a compromise heart and the death could have been

on account of reasons other than the injuries sustained.

I have perused the record of the case. The CCTV Footage of the incident, produced by the Investigating Officer, has been played in court.

Without commenting upon the merits of the case, I am of the view that petitioner has made out a case for grant of regular bail. As per the Nominal

Roll, the petitioner has been in custody since 16.06.2017 and, as on 20.01.2018, had undergone 7 months 4 days of incarceration.

In view of the above, the petitioner shall be released on bail, if not required in any other proceedings, subject to the petitioner furnishing a bail bond

in the sum of Rs.50,000/- with one surety of the like amount to the satisfaction of the Trial Court. The petitioner shall not do anything which may

prejudice either the trial or the prosecution witnesses. The petitioner shall not make an endeavour to contact either the complainant or family of the

complainant. Since the petitioner is not a resident of the village Sungarpur, Police Station Alipur, where the subject incident happened, he shall not visit

the said village. The petitioner shall not leave the country without the permission of the Trial Court.

The petition is disposed of in the above terms.

Order Dasti under the signatures of the Court Master.