ALI QUAZIM Vs. STATE NCT OF DELHI
LAWS(DLH)-2022-4-17
HIGH COURT OF DELHI
Decided on April 21,2022

Ali Quazim Appellant
VERSUS
STATE NCT OF DELHI Respondents


Referred Judgements :-

GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]


JUDGEMENT

ANOOP KUMAR MENDIRATTA,J. - (1.)These are two bail applications, both under Sec. 438 of Cr.PC filed on behalf of the petitioners seeking anticipatory bail in FIR No.68/2022 registered under Ss. 392/448/506/34 of IPC at Police Station Lodhi Colony.
(2.)In brief, as per the case of the Prosecution, complainant Zahrul Hasan filed a complaint on 14/2/2022 at Police Station Lodhi Colony, wherein he alleged that on 12/2/2022 while he was in Police Station Lodhi Colony, accused namely (i) Mohammad Asgar @ Pappu, (ii) Tahseen Mohammad, (iii) Salman Mehandi (petitioner in Bail Application No.914/2022, (iv) Akhtar Abbas and (v) Ali Quazim (petitioner in Bail Application No. 774/2022) and their 2-3 friends entered in the Rajdhani Nursery forcefully. Further, they said to nursery staff that local police is with them and they must vacate the nursery premises immediately. At aforesaid time of incident, one of his nursery staff namely Aman Saxena was present.
(3.)It is further the case of the Prosecution that Mohammad Asgar took out a pistol, Akhtar Abbas took out a knife, Salman Mehandi was carrying a pistol and intimidated the nursery staff. Mohammad Asgar and Akhtar Abbas went behind the cash counter of nursery and took documents of nursery related with High Court, bill book of nursery, voucher pad and other articles. Complainant also stated that he has some CCTV footage recording and also stated that he has filed a complaint on 13/2/2022 to the Commissioner of Police through mail.
Accordingly an FIR No.68/2022 dtd. 15/2/2022 under Ss. 392/448/506/34 of IPC was registered at Police Station Lodhi Colony.



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