SAHIL DAGAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present application being the third bail application has been filed by the petitioner/accused under Section 439 read with Section 482 of the Code of Criminal Procedure, 1908 for the grant of regular bail in FIR No.413/2015, Police Station Baba Haridas Nagar, under Sections 392, 394, 34 of the Indian Penal Code.

(2.) In the present case, a PCR call was received vide DD No.55A dated 16.07.2015, police officials reached the place of occurrence i.e in front of Central Bank, Village Mitraon, Delhi where a gathering of people was found and two boys were already caught by the people. It was revealed that three boys came on a motorcycle and hit the same against the Scooty of the complainant Mehar Chand due to which he fell down on the road. All the three boys gave beatings to the complainant and robbed his mobile phone, gold ring, wallet containing cash of Rs.15,000/- and other documents. Two boys were caught at the spot by the public, whereas their third associate managed to escape from the spot with the robbed property. The boys apprehended at the spot disclosed their names as Sahil Dagar @ Sonu (petitioner-herein) and Jatin @ Sonu.

(3.) The complainant was taken to the hospital and thereafter he identified both the accused persons. Both the accused were arrested and they disclosed the name of their third accused as Jitender Sharma @ Jeetu @ Jivesh. During investigation, third accused was arrested and from him, robbed mobile phone and gold ring belonging to the complainant were recovered. Thereafter, penal sections 397, 411 IPC were added in the present case. After completion of investigation charge-sheet was filed.