ARMAN ALI Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) The present application is filed seeking regular bail in FIR No. 666/2020 dtd. 9/12/2020, registered at Police Station Burari, for offences punishable under Ss. 302/34 of the Indian Penal Code, 1860 ('IPC') and Ss. 25/27 of the Arms Act, 1959.

(2.) Charges against the applicant were framed under Ss. 302/120B of the IPC and Ss. 25/27 of the Arms Act, 1959.

(3.) The FIR was registered on a complaint given by one Raunak Singh, who alleged that on 9/12/2020, two persons were murdered. It was revealed that the victims Anuj and Anand, who were injured in a scuffle, both had sustained gunshot injuries. The complainant Raunak Singh, who is alleged to be an eye witness, gave a statement that he had met the victims and was told that the persons namely, Shahi Hasan and Saddam have been terrorising and that they need to be taught a lesson. The complainant alleged that the victim Anand then received a call from Saddam, and both of them started abusing each other. The victim then called Saddam to meet at the place of the incident. It is alleged that Saddam came along with the applicant and one Ali Hassan and started beating the victims. During the scuffle, Saddam took out a pistol and fired on the victims.