SHAHRUKH Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of Cr. PC read with Sec. 482 Cr. PC seeking bail in case FIR No.15527/2022 registered at PS wazirabad under Ss. 379/328/34 IPC.

(2.) Briefly stated that the case of the prosecution is that on 2/6/2022, the accused persons after administering an intoxicating substance to the complainant/victim; committed theft of E-rikshaw and mobile phone of tecno company IMCI No. 56500546463129, 35656054643137. Initially, the victim was taken to BJRM Hospital and report was made at PS Swaroop Nagar. However, thereafter, it was found that the concerned police station is PS Wazirabad.

(3.) The FIR at PS Wazirabad was lodged on 5/6/2022. In addition, the victim had also lodged an e-FIR on the online portal. Accordingly, the accused persons were arrested on 8/6/2022 in DD No.160 dtd. 8/6/2022 under Sec. 41.1 (D) CrPC.