MOHAMMED BILAL SAIFI Vs. STATE (THROUGH

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present petition had been filed seeking anticipatory bail in FIR No. 0044/2020, registered at PS Jagatpuri on 26th February, 2020 against the Petitioner. However, since non-bailable warrants had already been issued against the Petitioner and considering the nature of allegations against him, he was directed to surrender and cooperate in the investigation vide order dated 27th July, 2020. Accordingly, the present petition was directed to be treated as an application for bail and not anticipatory bail.

(3.) The allegation against the Petitioner in the FIR under Sections 147/148/149/186/353/332/307/109/34 of the IPC and Sections 25/27 of the Arms Act, 1959 is that he participated in an unlawful assembly, which was going on in Khureji Khas area, North East Delhi in February, 2020. While disbursing the mob, a couple of police officials are stated to have been injured. An FIR was filed against the Petitioner as one of the police officials had identified the Petitioner. The charge-sheet against the Petitioner has also been filed before the ld. Metropolitan Magistrate, Shahadra District, Karkardooma Courts.