VIJAY KUMAR Vs. STATE

JUDGEMENT

(1.) The present application has been filed by the petitioner under Section 439 read with Section 482 of the Code of Criminal Procedure, 1973 for the grant of regular bail in FIR No.92/2015, Police Station Anand Vihar Railway Station, under Sections 379/411 of the Indian Penal Code.

(2.) The facts, in brief, are that the complainant, namely, Poonam Toppo made statement before the police that on 09.06.2015, she was going to her home by Jharkhand Express train and she was waiting for the train and during this, her mobile phone got discharged. Due to this, she went to charge her mobile phone. After about 10 minutes, she came back and saw that her bag was missing. She also stated that there were original documents, laptop, gold ear ring and digital camera in her bag which was stolen. On the basis of statement of the complainant, FIR of the present case was registered.

(3.) Arguments advanced by the learned counsel for the petitioner and the learned APP for the State were heard.