COURT ON ITS OWN MOTION Vs. STATE

JUDGEMENT

(1.) Three delinquents Lalit, Manoj and Rajesh have been produced by Inspector Rajeshwar Kumar, SHO, P.S. Mukherjee Nagar. Files have also been produced.

(2.) After the delinquents were caught by Head Constable Joy Bestial and he recovered from I their possession tool bag containing keys and."pana" and stolen car stereos, which led to registration of FIR No.438/2001 of P.S. Mukherjee Nagar for offences under Sections 379/411/34 IPC. The delinquents are alleged to have made disclosure statements of having committed thefts of car stereos. Seven FIR Nos.275/2001, 325/2001. 346/2001, 351/2001, 375/2001, 427/2001 and 437/2001 were found to have been registered at P.S. Mukherjee Nagar for theft of car stereos. On their disclosure statement seven' more stereos were recovered, at their instance, from one Shakeel Kabari. Thereafter the delinquents were also arrested alongwith Shakeel Kabari in these seven casses. Test identification parade of the case property was got conducted before the Link Metropolitan Magistrate. Complainants of the said FIRs dit not identify the seven stereos.

(3.) In view of the above the Investigating Officers moved separate applications before the Metropolitan Magistrate seeking discharge of Shakeel Kabari in seven cases. Shri Sanjeev Aggarwal, learned Metropolitan Magistrate accepted the prayer and discharged Shakeel in all seven cases. In the status report filed today under the signatures of Shri Rajeshwar Kumar, SHO, P.S. Mukherjee Nagar it has been stated that Kalandras under Section 103 Delhi Police Act have been prepared against Shakeel Kabari in seven aforementioned FIRs and the same will be filed before the concerned Metropolitan Magistrate.