MOHD.IBRAHIM Vs. STATE

JUDGEMENT

(1.) The Petitioner seeks bail in FIR No.60/2020 dtd. 25/2/2020 registered at PS Dayalpur for offences under Ss. 186/353/332/323/147/148/149/336/427/302 of the Indian Penal Code, 1860 (hereinafter, "IPC") and Ss. 3/4 of the Prevention of Damage to Public Property Act, 1984 (hereinafter, "PDPP Act").

(2.) The FIR relates to the violence that took place in the National Capital Territory of Delhi in the month of February 2020.

(3.) The brief facts leading to the instant Bail Application are that a protest against the Citizenship (Amendment) Act, 2019 (hereinafter, "CAA") had been taking place for 1.5 months prior to the incident at Khajuri Square to Loni Circle at Wazirabad Road, Chand Bagh near 25 Futa Service Road by the Muslim community.