AKRAM ALI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Present application has been filed in case FIR no. 540/2016 registered under Sec. 406 IPC at PS Kotwali.

(2.) The petitioner is stated to be in custody since 14/5/2022. As per status report, complainant Akram Ali had filed a complaint under Sec. 156 (3) Cr. P.C. in the Court alleging therein that on 5/4/2015 he had given two TATA buses bearing registration No. UP-15 BT-4551 and UP-15 BT-5100 to the accused, who was his known, at Delhi Public Library for servicing. He was told that buses will be returned on 6/4/2015. The complainant alleged that on the next date, he tried to contact alleged Akram Ali but his mobile was switched off. It is further alleged that after three/four days, the accused refused to return the buses. It has been stated in the status report that during the clarification, it was transpired that the accused had sold his buses to one Pappu, who is habitant of Muradabad, UP. It has been stated that the plea of the Pappu was that he took the buses after making payment. It is further alleged that the said Pappu has extended threat to the complainant with dire consequences.

(3.) Learned Addl. P.P. submitted that the petitioner initially absconded and was declared a proclaimed offender and was finally arrested on 14/5/2022. It has further been submitted that now, the charge sheet has been filed and the matter is pending before the learned Trial Court. It has been further submitted that the accused is also involved in FIR No. 229/18, under Sec. 406/420 IPC, PS Tripuri, Patiala, Punjab, in which also he was declared a proclaimed offender on 25/8/2022. It has further been submitted that earlier bail application has been dismissed by the learned Sessions Court. Learned Addl. P.P. submitted that there is also another FIR No. 458/08 under Sec. 411/449 IPC against the petitioner.