SAJID KHAN Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is an application filed on behalf of the petitioner under Sec. 439 read with Sec. 482 Cr.P.C. for grant of regular bail to the petitioner in FIR No.147/2021, under Ss. 392/397/411/34 I.P.C. and Ss. 25/27 of Arms Act registered at Police Station: Khajuri Khas.

(2.) In brief, as per the case of the prosecution, on 14/4/2021at about 10:21AM a PCR call, vide DD No.44A was received regarding robbery at gunpoint. During investigation, complainant Sudhir Kumar informed that while he was present in the office at about 10 AM, 3 boys entered into the office and robbed an amount of Rs.9,98,170.00 from Mannapuram Finance Ltd. with the help of gun and knife and thereafter fled from the spot.

(3.) It is submitted by learned APP for the State that during the course of investigation, three accused were arrested on 14/4/2021 with the help of CCTV footage, namely Sajid Khan @ Bittu (petitioner), Ajmerul Alam @ Dabbu and Md.Janu. Further, at the instance of Sajid Khan (petitioner), amount of Rs.5.00 lakh was recovered along with a toy gun. An amount of Rs.2.5 lakh, a bag, a paper cutter, a country made pistol along with two live cartridges were recovered at the instance of Md.Janu. Also, clothes worn by Md.Janu and Sajid Khan at the time of incident were recovered. Amount of Rs.2,46,210.00 along with a country made pistol was further recovered from the possession of Ajmerul Alam.