MUDDASIR NAZIR BHAT Vs. STATE

JUDGEMENT

(1.) By way of this order, I shall dispose of the above mentioned two bail applications which have been filed by the above petitioners under Section 439 Cr.P.C. seeking regular bail in case FIR No. 144/2021, dated 27.03.2021 under Section 395/411/419/452/34/120B IPC registered at P.S. Vasant Kunj South, New Delhi.

(2.) Briefly stated, the facts of the case are that a PCR call vide DD No. 43A on 16.03.2021 was received regarding four five suspicious persons claiming themselves as police officials, have forcefully broken the electronic lock and have entered in the office of IYEO Technology Ghitorni, New Delhi and lifted many items from there. Preliminary enquiry was conducted and after receiving the statement of the complainant Sh. Mukesh Mahto S/o Sh. Mahander Mahto R/o No 35, Bhai Market, first floor, Canera Bank, Ghitorni, New Delhi, a case vide FIR No. 144/2021 Dt. 27.03.2021 U/s 392/419/34 IPC was registered and investigation was taken up.

(3.) During the investigation Sushant Raj, owner of IYEO Technology joined the investigation and he informed that his various items i.e. I-Pad. I-pencil three Laptops, three watches, DSLR Camera with lenses, DVR, Router, clothes etc. have been looted from his premises by the alleged persons. He further informed that he has been approached by one person namely Mohit, through whats app chat no. 9827454166, regarding asking for money in lieu of returning looted items. The mobile number provided by Sushant Raj was traced and alleged Smit Kumar S/o Parveen Singh R/o 1554 (old 1675), 3rd Floor, Sector-46, Main Road Gurugram, Haryana, was apprehended and arrested. The above-mentioned Mobile has been recovered from the alleged Smit. The same was taken into police possession through seizure memo.