DILEEP KUMAR Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks directions thereby to release him on bail in case bearing FIR No.235/2014 registered at Police Station Desh Bandhu Gupta Raod, New Delhi, for the offences punishable under Sections 394/395/397/412/120-B read with Section 34 IPC.

(2.) The petitioner disclosed that he knew accused Ashok Kumar, Tarun Adhikari, Avtar Singh, Gurjeet Singh @ Kaka, Anil @ Annu, Ravinder @ Babloo, Harcharan and Satinder Pal @ Fraudi. He also disclosed that he alongwith above mentioned accused persons planned to rob any jeweller, who comes to Karol Bagh. Accordingly, on 13.05.2014, initially the petitioner informed accused Ashok Kumar and Tarun Adhikari, who in turn informed accused Harcharan, but Harcharan did not succeed. Hence, on 14.05.2014, the petitioner again gave information qua the complainant to Harcharan and they succeeded. However, before getting his share in the booty, the petitioner was caught.

(3.) Learned counsel appearing on behalf of the petitioner submits that after robbing the jewellery items, the same were handed over to accused Ashok Kumar and Tarun Adhikari for sale, however, there is no role of the petitioner therein. Moreover, the petitioner has not received any booty from the robbed items. He was only working with the jewellery shop and at best case against the petitioner is that he used to give information to other accused, however, he is not directly involved in the present case.