LAWS(DLH)-2015-11-472

AAMIR @ JAKIR @ BUDDHA Vs. STATE NCT OF DELHI

Decided On November 20, 2015
Aamir @ Jakir @ Buddha Appellant
V/S
STATE NCT OF DELHI Respondents

JUDGEMENT

(1.) The petitioner has filed the present bail application under Section 439 read with Section 482 of the Code of Criminal Procedure, 1973 for seeking bail in a case registered under FIR No.429/2015 under Section 302/307/34 read with Section 27/54/59 of Indian Penal Code, Police Station New Usmanpur, Delhi.

(2.) The allegation levelled against the petitioner is that on 13.04.2015 at around 10.15 PM, some altercation between the petitioner and other co-accused persons took place and the petitioner fired at injured Abdul Hamid @ Millu and deceased Javed. The present case was registered on the statement of Abdul Hamid @ Millu recorded under Section 161 of Cr. P.C., in which he deposed that at around 10.30 PM, quarrel took place between Aamir, Arshad and Nasim with him and Javed. The petitioner - Aamir told Arshad and Nasim that "Beat them all, finish them all" and thereafter, both of them took out pistols and started firing and bullet of Aamir hit Javed, who fell down and bullet of Arshad missed him.

(3.) The petitioner had also moved the bail application before the learned Additional Sessions Judge, North East, KKD, Delhi, which was dismissed vide order dated 03.09.2015, which is impugned in the present petition.