SHASHANK SHARMA @ MAYANK Vs. STATE OF DELHI

JUDGEMENT

(1.) The present application has been filed by the petitioner/accused under Section 439 of the Code of Criminal Procedure, 1908 for the grant of regular bail in FIR No.217/2015, Police Station Civil Lines, under Sections 392, 511, 506 read with Section 34 of the Indian Penal Code,1860.

(2.) The facts, in brief, are that the complainant Avdhesh Shah made a statement before the police that he used to carry goods from the shop Ankit Electronics, Shop No.11/161, New Moti Nagar, Delhi.

(3.) During enquiry, the names of those boys were revealed as Dhirender Deshwal @ Vicky and Shashank Sharma. The robbed goods were found in the parked Van. On the basis of the statement of the complainant, FIR of the present case was registered. Both the accused were arrested. After completion of investigation chargesheet was filed in the Court.