MOHD MANSOOR Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition seeking bail in FIR No. 60/2020, registered at police station Dayalpur, for the offences under Sections 186/353/332/333/323/109/144/147/148/149/153-A/188/336/427/ 307/97/412/302/201/120-B/34 IPC read with Section 3/4 of Prevention of Damage to Public Property Act, 1984, read with Sections 25/27/54/59 Arms Act,1959.

(2.) The FIR in question was registered on 25.02.2020 at the instance of Constable Sunil, posted at police station Dayalpuri, Delhi, who on 24.02.2020 along with other members of the police team was deployed at Chand Bagh, Delhi, and were brutally attacked by mob during riots. In the alleged incident, Head Constable Ratan Lal lost his life and DCP Shahdara and ACP Gokulpuri sustained grievous injuries.

(3.) During the course of investigation, witnesses were examined; their statements under Section 161 Cr.P.C. were recorded; crime spot was inspected by the crime team; CCTV footages were retrieved from the cameras installed by GNCTD and private persons; other exhibits were collected and sent to FSL for expert opinion. Upon analysis of the CCTV footages, the persons involved in the riots were identified and 22 persons, including petitioner, were arrested. Consequently, charge sheet in this case was filed on 08.06.2020. Thereafter, four supplementary charge sheets have been filed on 30.06.2020, 20.08.2020, 17.11.2020 and 30.12.2020 respectively.