AJEET YADAV Vs. STATE

JUDGEMENT

(1.) The applicant seeks anticipatory bail.

(2.) FIR No. 0202 dated 16th May, 2020 was registered against the applicant, at PS Saket, alleging commission of offences, by the applicant, under Sections 307/392/452/354/354-B/506/509/427/147/ 148/120-B/34/188 of the Indian Penal Code, 1860 (IPC), read with Section 51 (b) of the Disaster Management Act, 2005.

(3.) It is alleged, in the FIR, that, between 11 a.m. and 12 noon on 16th May, 2020, Kuldeep Sejwal, who was the landlord of the premises at F-213/C, 2nd Floor, Old M.B. Road, Lado Sarai, Delhi, arrived with six or seven bouncers, who broke out the door of the said premises and assaulted, inter alia, the complainant Sachin Dev as well as other persons located therein, including the wife of the proprietor of the establishment, Mrs. Navmallika. It is also alleged that the said group of persons destroyed the office furniture and threatened to kill the complainant.