RAJ SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) BAIL APPLN. 1932/2021 has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in FIR No.75/2020 dtd. 2/3/2020 registered at Police Station Shastri Park for offences punishable under Ss. 147/148/149/380/452/436/427 IPC.

(2.) BAIL APPLN. 1948/2021 has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in FIR No.74/2020 dtd. 2/3/2020 registered at Police Station Shastri Park for offences punishable under Ss. 147/148/149/323/380/452/395/436/427 IPC.

(3.) The aforementioned FIRs relate to the violence that took place in the National Capital Territory of Delhi in the month of February, 2020. The Complainant in FIR No. 74/2020 had recorded her grievance that on 25/2/2020 at 8:00 PM, a group of people started raising slogans and set the house of the Complainant on fire. It is stated that the Complainant left her house and ran away with her five children. It is stated that the complainant could not see the face of anyone in the group.