NAVED Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present petition for grant of regular bail in case FIR No. 210/2020 under Sec. 186/353/307/147/148/149/379/34 IPC, registered with PS Sarai Rohilla, Delhi.

(2.) It has been submitted that the petitioner was arrested on 13/6/2020 in a false and fabricated case registered at Police Station Sarai Rohilla, where he had gone to lodge an FIR against the complainant of this case and his associates.

(3.) The brief facts are that on 10/6/2020 at about 8:30 PM SI Pankaj Thakran/complainant was present in Police Post Inderlok when one person, namely, Kale met him in the said Police Post and made complaint against Mohsin, Salman, Naved etc., about the loot in his shop and Kale being beaten up by these persons. One Sadeqin was brought to the Police Post, where SI Pankaj Thakran made some formal enquiry and in the meantime, Mohsin, Naved etc., reached the Police Post and they started shouting in abusive language; SI Pankaj Thakran tried to calm them but all in vain.