ROHIT Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The above two Revision Petitions under Sec. 442 BNSS have been filed on behalf of the Petitioners Rohit @ Aman and Amit @ Kalu challenging the Order dtd. 31/10/2025 by which learned Trial Court had cancelled the Bail granted vide Order dtd. 13/10/2025, in FIR No.275/2025 under Ss. 109/125/110/115(2)/126(2)/351(2)/3(5) BNS and Ss. 25/27 Arms Act, registered at Police Station: Kotla Mubarakpur.

(2.) The case of the Prosecution in brief, is that present FIR No.275/2025 was registered on Complaint of Sh. Chander Prakash, who stated that he had lost about Rs.1.5 lacs to Petitioner Rohit in a gambling game in Pilanji, Kotla Mubarakpur, about 06 months back. He was unable to repay the money. Consequently, there was a dispute between him and Rohit. During this time, he had given some money to Rohit, to resolve the dispute.

(3.) On 2/10/2025, Complainant along with his friends Chetan Sharma, Rajiv, Achutesh, Mukul Bhati and Shubham, had consumed liquor. Thereafter, he along with his friends got into four cars and reached the house of Rohit in Kotla Mubarakpur, but he was not there. After some time, while they were standing on the road near Bapu Park, in their vehicles, Rohit and few of his friends came armed with dandas and bat and they surrounded the Complainant and his friends and gave them beatings. Complainant suffered serious injuries on his head and also contusion on his other parts of the body. Because he was under the influence of alcohol, he was unable to run to a greater distance, but was able to identify Petitioners Rohit, Kalu (his brother) and Rahul.