ROHIT SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This petition under Sec. 439 Cr.P.C is for grant of bail to the petitioner in FIR No.325/2021 dtd. 22/6/2021, registered at Police Station Hari Nagar for offences under Ss. 186/353/307 IPC.

(2.) The instant FIR was registered on the statement of Head Constable Vinod, No.3443/T, who stated that on 22/6/2021, he along with ASI Vishram Singh and Constable Anup were on routine checking at RGC-10 traffic circle, Harinagar Ghanta Ghar, Junk Market, on the road from Mayapuri to Harinagar Ghanta Ghar. It is stated that ASI Vishram Singh and Constable Anup were stopping the vehicles and the complainant, who was standing about 10-15 yards away from them, was giving signal to the suspected vehicles to stop. It is stated that at around 4:30 PM, one white colored car, having tinted glasses, driven by the petitioner herein, came towards them from red light of Junk Market, Mayapuri. It is stated that ASI Vishram and Constable Anup signalled the driver to stop the vehicle. It is stated that the driver initially slowed down the car but suddenly sped away, as a result, the car hit ASI Vishram and he fell on the side of the road. It is stated that Constable Anup somehow saved himself by moving on to the side. It is stated that the complainant tried to stop the car from front and he jumped on the bonnet of the car but the petitioner did not stop the car. It is stated that the complainant got hold of the wipers of the car and kept on trying to stop the vehicle but petitioner did not stop the car. It is stated that at jail road, outside DTC Bus Depot, the petitioner applied brakes as another car was coming from the opposite side and the complainant fell from the car. It is stated that the complainant hit his elbow on the windshield of the car and the windshield cracked. It is stated that the petitioner sped away towards Lajwanti Flyover and fled. The car was identified as a Volkswagen Polo bearing No. DL 14 CF 8787. The injured and the complainant were taken to DDU hospital for treatment and the instant FIR was registered.

(3.) The petitioner filed an application under Sec. 438 Cr.P.C before the Sessions Court seeking anticipatory bail and the same was dismissed by the learned Additional Session Judge, Tis Hazari Courts vide order dtd. 29/6/2021.