DILIP @ MOGLI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The present application has been filed by the petitioner under Section 439 read with Section 482 of the Code of Criminal Procedure, 1908 for the grant of bail in FIR No.650/2014, Police Station-Preet Vihar, under Sections 307, 384 read with Section 34 of the Indian Penal Code,1860 and Sections 27, 54 and 59 of the Arms Act,1959.

(2.) The allegations levelled against the accused are that on 06.10.2014 at about 10.00 p.m., when the complainant, namely, Rajiv Jain @ Raju was coming on his motorcycle to his house and reached near V3S Mall, the petitioner and his associate Yogender Tyagi stopped the complainant and asked for Rs.8,000/-. When the complainant refused to give the money, both the accused took out pistol and the petitioner/accused- Dilip fired a gun shot which hit the complainant on his thigh. Some unknown person informed the police on 100 number and the complainant was taken to the hospital by the police. On the basis of the statement of the complainant, FIR was registered.

(3.) During investigation, the crime spot was got inspected through the Crime Team. The motorcycle of the complainant and one empty cartridge shell were seized from the said spot. The petitioner/accused was arrested and he confessed his involvement in the present case.