IMAM ALIAS IMAMUDDIN Vs. STATE

JUDGEMENT

(1.) This is an application for regular bail under section 439 of the Cr.P.C. in case FIR No.81/2009 under sections 186/ 353/ 394/ 397/ 307/ 411/ 34 of the IPC registered at P.S. Nand Nagri.

(2.) According to the FIR, on the intervening night of 12.03.2009 and 13.03.2009, Head Constable Onkar Singh of police station Nand Nagri was stated to have been patrolling the area on night duty. While passing through the DDA Market, four or five persons are said to have assaulted him on his face and head with a baseball bat and brick, robbed his service revolver and 5 live cartridges and his other belongings and left him at the spot in a serious condition. On receipt of PCR call, ASI Rambir reached the spot and found a pool of blood and some of the belongings of the injured Head Constable Onkar strewn at the spot. The injured was removed to the hospital where he was treated vide MLC No.1100/2009. He was referred to AIIMS where he remained admitted for about a month and half.

(3.) It would appear that on 19.03.2009 Sonu Gupta @ Raju and Santosh @ Pappu Yadav were arrested by the police officers of P.S. Crime Branch in case FIR No.39/2009 under section 411 of the IPC read with section 25 of the Arms Act. The service revolver of Onkar was recovered from Sonu Gupta @ Raju. The I-Card of Onkar, two NBWs, etc. were also recovered at the instance of Santosh.