BANADIK Vs. STATE

JUDGEMENT

(1.) These Bail Applications have been filed by the Applicant(s) under Sec. 439 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') read with Sec. 482 of the Cr.P.C., praying for the Applicant(s) to be released on Bail in FIR No. 191/2021 registered at Police Station: Bara Hindu Rao, North, Delhi, originally under Ss. 302/307/120B/34 of the Indian Penal Code, 1860 (in short, 'IPC') and Ss. 25/27/54/59 of the Arms Act, 1959 (in short, 'Arms Act').

(2.) It is the case of the prosecution that on 8/7/2021, at about 9:15 PM, a group of persons stopped the car of the complainant, namely, Naeem Ahemad, and started quarrelling with him and his nephew, Muneeb. However, they were over powered by the complainant with the help of the passersby, and they managed to get away. After a few minutes, the attackers returned and fired gunshots, resulting in bullet injuries to two innocent passersby in the crowd. Both the injured were taken to the hospital where they were declared as brought dead.

(3.) The prosecution further alleges that during the investigation, it was found that there were disputes between Mohd. Muneeb and accused Danish, who is the applicant in Bail Appln. 621/2023, and Firojuddin, a co-accused. Mohd. Muneeb had earlier also made a complaint against the construction raised by the applicant- Mohd. Danish and Firojuddin, and also filed a petition before this Court alleging unauthorized construction being carried out by them. The prosecution alleges that the accused, Firojuddin, in conspiracy with his father-in-law-Mehtabuddin, and Mohd. Danish, called Mohd. Muneeb on his mobile and threatened him to settle the matter, otherwise, to face the dire consequences. However, as the matter was not resolved, Firojuddin, who was in touch with the co-accused Ravi Sharma and Shoaib through one Anwar @ Hathela, who is alleged to be running a racket from Tihar Jail, along with the other co-accused, assembled near the Masjid in front of Kishan Ganj Railway Station, and conspired to kill Mohd. Muneeb. Accused Firojuddin and Mohd. Danish, along with hired criminals, that is, co-accused Ravi Sharma, Rahul @ Charlie, Himanshu @ Rohan, Shoaib, Sharafat, Banadik @ Sunny/applicant in Bail Appln. 2211/2022, and Satender, assembled near the Masjid in front of Kishan Ganj Railway Station, consumed alcohol, and, thereafter, as per the plan, Rahul @ Charlie went to Sanjita Hospital to identify Muneeb. After identification, Rahul @ Charlie stopped the car of Muneeb, and along with Himanshu @ Rohan, Ravi Sharma, Shoaib, Satender, Banadik @ Sunny/the applicant herein, and Sharafat, attacked on Mohd. Muneeb, while Firojuddin and Danish were standing near the place of the incident. Rahul @ Charlie fired upon Mohd. Muneeb with an intention to kill him, however, two passersby died due to the bullet injuries. Thereafter, all the accused persons ran away from the spot.