PUNIT KUMAR Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) The present application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 ('CrPC') seeking regular bail in FIR No.87/2021, dtd. 7/4/2021, for offences under Ss. 392 / 397 /34 of the Indian Penal Code, 1860 ('IPC'), registered at PS Pahar Ganj. Chargesheet has been filed against the applicant for offences punishable under Ss. 397 / 34 / 392 / 394 / 395 / 408 / 411 / 201 / 120B of the IPC. Supplementary chargesheet has also been filed in the present matter.

(2.) The brief facts of the present case are that the applicant was an employee of the complainant, and used to routinely go to shops for collection of money against the delivery of goods. On 7/4/2021, the applicant along with another employee Jaswant had been tasked with collecting Rs.70.00 lakhs from a client of the complainant, namely Sachin. It is alleged that the applicant concocted a story that the bag with the said amount had been robbed from him and Jaswant at gunpoint by some persons standing near a Wagon-R car. However, he kept changing his version during interrogation and finally disclosed that he had hatched a conspiracy with his friends to loot the said amount. It is also alleged that one of the said co-accused Haridwari had given him a mobile phone and SIM to give information to carry out the plan of looting the cash.

(3.) The applicant was arrested on 8/4/2021, and has remained in custody since then. Cash of Rs.50,000.00, along with one stolen mobile phone and a SIM were recovered at the instance of the applicant, which was allegedly used by him to give information about the cash to the co-accused Haridwari, and hidden by the applicant after committing the crime.