SUKHBIR Vs. STATE OF GNCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 346/2024 of PS Kotla Mubarakpur for offence under Sec. 319(2)/318(4)/61(2)/ 309(4)/311/345(3) BNS. Learned APP accepts notice and strongly opposes the Bail Application.

(2.) I have heard learned counsel for accused/applicant and learned APP for State.

(3.) Broadly speaking, prosecution case commencing from complaint of Mr. Ravindra Sharma is as follows. On suggestion of his friend Sanjay Sharma to the effect that from Nepal, gold at rates 30% cheaper can be purchased, the complainant on 3/10/2024 at about 11:00 am alongwith his nephew Aman, carrying cash of Rs.11,00,000.00 went to South Extension Metro Station Gate No. 3. There, on direction of Sanjay Sharma he met one Deepak, who led him and Aman to office in J-Block, South Extension Part 1. In the office, he handed over cash of Rs.11,00,000.00 to Deepak who handed over gold in a bag and offered to deliver the bag in his car (car of the complainant). When he along with Deepak and Aman were walking towards car, two persons came on a Pulsar motorbike. Those persons were wearing police shoes and khaki pants. One of those two persons was carrying a "pistol-like instrument". The person sitting pillion snatched the gold bag, asking the complainant about the same. On seeing this, Deepak and Aman tried to flee and were followed by those two persons on motorbike. Subsequently those motorbike borne robbers fled away with the gold bag. The said motorbike was being driven by the accused/applicant. The person sitting pillion on the motorbike continues to be in jail.