MOHD. SHOAIB @ CHUTWA Vs. STATE

JUDGEMENT

(1.) The Petitioner seeks bail in FIR No.39/2020 dtd. 28/2/2020 registered at P.S. Gokul Puri for offences under Ss. 147/148/149/302/436/427 of the Indian Penal Code, 1860 (hereinafter, IPC).

(2.) The FIR relates to the violence that took place in the National Capital Territory of Delhi in the month of February 2020.

(3.) The brief facts leading to the instant Bail Application are that a protest against the Citizenship (Amendment) Act, 2019 (hereinafter, CAA) had been taking place, and in relation to this, the Complainant (ASI Gajraj Singh) received a PCR call vide DD No. 17A on 26/2/2020 that some rioters were pelting stones on Street No.1, near Kabir Builder, Bhagirathi Vihar. As per the FIR, the Complainant rushed to Bhagirathi Vihar where he was informed by a Beat Constable who in turn was informed by some BAIL APPLN. 2222/2021 Page 2 of 18 people that the house of owner of Anil Sweets, which was located in Chaman Park, Main Brijpuri Road, had been set ablaze by rioters.