IMRAN AND ORS. Vs. STATE

JUDGEMENT

(1.) COMPLAINANT Ganga Ram Jat was running a garment business at X/234, Gali No. 0, Ram Nagar, Gandhi Nagar, Delhi. On 8th November, 2009, he was present in his shop when at about 7:30 pm, two boys entered the shop armed with knife and country made pistol and pulled down the shutter of the shop. He was robbed of approximately Rs. 2,50,000/ -, bank drafts worth Rs. 6.5 lacs, his gold ring and mobile. Thereafter his hands were tied. On hearing the knock at the shutter, they opened the shutter and found Hanuman Prasad, employee of the complainant, who was threatened to kill and was asked to run upstairs. Therefore, both the boys ran away. He had seen these two boys along with one boy Akhlakh who used to do fabrication work at Lokesh Garments about half an hour ago. He informed the police on which DD No. 31A was recorded. PW3 -SI Chanderpal along with Constable Sukhbir reached the spot where he recorded statement of Ganga Ram Ex. PW2/A which culminated in registration of FIR Ex. PW1/A. Further investigation was entrusted to Sub Inspector Nalin Verma (PW10). Portrait of accused was got prepared. Call detail record of mobile phone No. 9990489985 and 9990303816 of accused Imran @ Akhlakh was obtained and his location was found to be of Gandhi Nagar. Call details of mobile phone No. 9718307229 and mobile phone 9990303816 was obtained which confirmed that both these numbers were in contact of each other at the time of incident and subsequent thereto and their location at the time of incident was found to be of Gandhi Nagar area.

(2.) ON 13th November, 2009, on the basis of secret information, Accused Imran @ Akhlakh was apprehended from Pusar Chauraha Thana Doghat, Baghpat, Uttar Pradesh. He was arrested. He made a disclosure statement Ex. PW2/G and got recovered the robbed mobile phone, SIM card, cheques, bank drafts and photograph of Aash Mohd. from his factory at Prem Garden, Sahibabad which was taken into police possession. Motorcycle bearing No. DL 1SR 7539 used in the incident was also recovered from the factory.

(3.) EFFORTS were made to arrest co -accused Israr but due to incomplete address, he could not be arrested.