NAEEM Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The present bail applications have been filed under sec. 438 CrPC seeking grant of anticipatory bail in case FIR No. 0047/2021 dtd. 6/2/2021 registered under Ss. 448/380/34 IPC at PS Jamia Nagar.

(2.) Learned counsel for the petitioner submits that the FIR was lodged by Ms. Shariya w/o Raju who is the real sister of the petitioner namely Naveen Begum. Learned counsel submits that the alleged incident is stated to be of 4/2/2021, wherein, allegedly the accused persons trespassed into the property of the complainant bearing H.No.B-5A, Okhla Vihar, Jamia Nagar, New Delhi, and took away some articles after breaking open the locks.

(3.) Learned counsel submits that initially the petitioners were granted interim protection by the court.