LIYAKAT ALI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioners in the above captioned four petitions are accused in FIR No. 116/2020, registered at police station Khajuri Khas, Delhi. The FIR in question has been registered for the offences under Sections 109/114/147/148/149/153A/323/392/395/427/436/454/505/120B/34 IPC. However, besides the aforesaid offences, petitioner-Liyakat Ali in above captioned first petition [Bail Appln. 3039/2020]; petitioner- Arshad Qayyum @ Monu in the above captioned second petition [Bail Appln. 3040/2020] and petitioner- Gulfam @ VIP in the above captioned third petition [Bail Appln. 3623/2020] have been booked for the offences under Sections 25/27 of Arms Act and petitioner - Irshad Ahmad in the above captioned fourth petition [Bail Appln. 120/2021] has been booked for offences under Sections 3 and 4 of Prevention to Damage to Public Property Act, 1984. Petitioners in first three petitions, namely, Liyakat Ali, Arshad Qayyum @ Monu and Gulfam @ VIP were arrested on 23.03.2020, whereas Irshad Ahmad (petitioner in fourth petition) was arrested on 18.03.2020 in this case.

(2.) These petitions pertain to North-East Delhi riots, which took place in the last week of February, 2020 and spread over the entire North-East District of Delhi.

(3.) The fulcrum of these petitions is a common FIR and therefore, with the consent of learned counsel for the parties, these petitions have been heard together and are being disposed of by this common judgment.