PRADEEP RAI Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) In the above captioned petitions, petitioners are seeking bail in FIR No. 87/2020, registered at police station Dayalpur, Delhi. The FIR in question has been registered against petitioner-Pradeep Rai for the offences under Sections 302/147/148/149/ 379/427/436/ 120B/34 IPC and against petitioner-Aman Kashyap, for the offences under Sections 147/148/149/ 302/120B/34 IPC.

(2.) Since the subject matter of these petitions pertain to same FIR, these petitions were heard together and are being disposed of by this common order.

(3.) Learned counsel for the petitioners submits that one of the eye witnesses, namely, Shashi Kant is eye-witness in multiple FIRs i.e. FIR Nos.158/2020, 159/2020 and 163/2020, all registered at police station Dayalpur, Delhi to the incident dated 25.02.2020, which took place in Gali No. 10 as well as in the present FIR No.87/2020, which took place in Gali No.3. There is distance of around 500-700 meters between Gali No. 10 and Gali No. 3 and therefore, he seems to be planted witness. On the last date of hearing, respondent/State was directed to verify as to how this witness- Shashi Kant had witnessed the incident which took place in Gali No. 10 and Gali No.3.