MUKESH KUMAR PRASAD Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed the present petition under Section 439 Cr.P.C. read with Section 482 Cr.P.C. for grant of regular bail in case FIR No.446/2015, under Sections 392/394/34 IPC, registered at Police Station Shalimar Bagh, Delhi.

(2.) THE contents of the FIR are that in the evening of 2nd April, 2015, Mr.Ved Bansal called upon his Munim (Mr.Ajay Kumar), handed over him a bag filled with Rs.28 lac and asked him to deliver the same to his house in Shalimar Bagh. Mr.Ajay Kumar took the said bag from Mr.Ved Bansal and kept the same in the dicky of his Scooty. Thereafter, Mr.Ajay Kumar called upon the petitioner and simply asked him to accompany. While they both were on their way to BH -77, Shalimar Bagh two persons came from behind on a motorcycle and hit the Scooty from behind and ran away with the Scooty itself, which contained the bag of Rs.28 lac.

(3.) IMMEDIATELY thereafter, the Police was called and the aforesaid FIR was registered with Shalimar Bagh Police Station. The Police recorded the statement of Mr.Ajay Kumar and also interrogated the petitioner. Thereafter, the petitioner and Mr.Ajay Kumar were allowed to go to their respective houses.