SUPHIYAN ALI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 357/2024 of PS Chitranjan Park for offence under Sec. 309(6)/310(2)/311/317 (3)/61(2)/3(5) BNS and Sec. 25/27 Arms Act.

(2.) I have heard learned counsel for accused/applicant and learned APP for State assisted by IO/SI Narender Singh.

(3.) Broadly speaking, the complainant de facto, who is engaged in business of jewellery, was allegedly robbed at his home by 3-4 persons carrying a toy gun. In the process they allegedly snatched anklet of his wife and fled away. The FIR narrates the incident that on 28/11/2024 at about 08:30 pm when the complainant de facto was present at his home, on hearing some commotion from the side of the kitchen, he went there and found his servant on opening the door. The said servant Harish had been caught hold of by 3-4 persons and one of them was carrying a pistol (which turned out to be a toy gun). Those intruders rushed inside the home with the intention to commit robbery and they also threatened wife of the complainant de facto who was standing behind him. The intruders allegedly threatened wife of the complainant de facto to hand over the entire money and gold, otherwise they would kill her. Thereafter, one of the robbers hit on head of the complainant de facto and another robber snatched out anklet from foot of wife of the complainant de facto and they ran away.