LAWS(DLH)-2023-10-18

HARPREET SINGH Vs. STATE NCT OF DELHI

Decided On October 20, 2023
HARPREET SINGH Appellant
V/S
STATE NCT OF DELHI Respondents

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C for grant of regular bail in case FIR No. 74/2022 U/s 379/411/328/75 IPC registered at Police Station Delhi Cantt.

(2.) In brief, the case of the complainant is that on 12/2/2022, at about 3 :30 p.m., complainant was waiting at Dhaula Kuan bus stand for the Volvo bus for going towards Jaipur. In the meanwhile, the petitioner came and engaged the complainant in verbal conversation. The complainant could not find a Volvo bus and after waiting for some time he boarded Rajasthan Roadways Bus. The petitioner also boarded the Rajasthan Roadways Bus with the complainant and occupied the seat adjacent to the seat of complainant. Thereafter, petitioner went to fetch some soft drink. He brought a bottle of Maaza with two disposable cups and offered the same to the complainant. After drinking the soft drink (Maaza), the complainant lost consciousness. After reaching his destination the complainant checked his luggage and found that Rs.80,000.00 cash, one I-Pad, education qualification documents of the complainant, his Aadhaar Card, his experience certificate, clothes, one finger ring and one neck chain alongwith mobile phone were missing.

(3.) I have heard the Ld. counsel for the petitioner, Ld. APP for the State, perused the Status Report and also perused the records of this case.