KULDEEP @ RAHUL Vs. STATE

JUDGEMENT

(1.) This is an application filed by the petitioner under Section 439 Cr.P.C. for grant of regular bail in case FIR No. 104/2010 under Section 307/34 IPC read with Section 25/27 Arms Act registered at PS. Nand Nagri. Learned counsel for the petitioner submits that the incident occurred on 25.05.2010 and petitioner was arrested in instant case FIR on 26.05.2010 and since then he is in judicial custody. He further submits that all material witnesses have been examined.

(2.) Learned counsel for the petitioner states that as per the prosecution case the allegations against the petitioner is that on 25.05.2010 the petitioner along with other co-accused were teasing three girls in the society and when the complainant Arun Kumar was sitting on the bench in front of house No. C-1/299, Nand Nagri, Delhi from where the complainant saw that three girls who were his neighbours namely Kunjan, Kanchan, Chandrakanta had been coming after attending the computer classes and told him that three boys were teasing them and sitting on the motorcycle. The girls had pointed the complainant towards those three boys one of them was sitting on the black Pulsar motorcycle.

(3.) All of a sudden brother of Kunjan namely Nitin Kumar also came in the Gali and altercation started between the petitioner and complainant, Arun Kumar and Nitin as to why they were teasing the girls for which all three boys including petitioner shouted and said "LARKI KA HISAB BAD MAIN KARENGE PEHLEY INKO NIPTA DO".