BAHARAT ALIAS POPAT Vs. STATE

JUDGEMENT

(1.) By this common order, I shall dispose of these five bail applications preferred by the accused persons/ petitioners who are booked in FIR No.54 of 2007 under Sections 3(2) and 3(4) of MCOCA Act and are facing trial. The accused persons are in jail for about last three years and the trial is going on.

(2.) A perusal of record would show that the accused Vijay was involved in 30 cases at different police stations in Delhi. These cases are of theft, Arms Act, NDPS Act and preparation of decoity. The majority of cases are of theft. Accused Baharat was involved in 15 cases of similar nature. Accused Rajesh @ Dil Dil was involved in 37 cases mostly of theft and criminal assault while committing theft, one case of attempt to murder and one under Excise Act, one case for preparation for decoity. Accused Sumitra was involved in 22 cases mostly under Excise Act and two cases under NDPS Act, one of criminal assault and theft. Accused Risalat Hussain was involved in one case under NDPS Act.

(3.) The evidence gathered against the accused persons shows that the accused persons were running a organized crime syndicate and these accused persons were indulging in chain-snatching using high- powered motorcycles. They were also involved in other crimes under Excise Act and under NDPS Act. It was from these criminal acts including that of chain snatchings that they received money and were leading a lavish lifestyle. They had a widespread network including of those persons who were lending their names and financing vehicles and received stolen property. They had earned a lot of money from criminal activities and purchased costly motorcycles and cars. Their crime list included many criminal cases of attempt to murder, chain snatching, Arms Act, NDPS Act, preparation to commit decoity. Along with the chargesheet, a list of cases pending against each of the accused person was also filed.