LOKESH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By virtue of the present bail application under Sec. 483 read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), the applicant seeks grant of regular bail in proceedings arising from FIR No.376/2024 dtd. 26/4/2024 registered at PS.: Nangloi, Delhi under Ss. 392/394/397/451/411/120-B/34 of the Indian Penal Code, 1860 (IPC).

(2.) As per FIR, on 26/4/2024 at about 01:30 PM, three unknown persons unlawfully entered the complainant's residence. One of the accused, armed with a knife, threatened the complainant and demanded money and jewellery. Thereafter, the applicant herein searched the house, located the cupboard key and removed Rs.2,50,000.00 in cash, consisting of five bundles of Rs.500.00denomination notes, which they kept in a black bag. When the complainant raised an alarm and attempted to resist, she was assaulted and fell down. Subsequent thereto, all the three accused attempted to flee from the spot, however, Moti/ complainant's brother, Lucky/ complainant's brother-in-law, and public persons chased them, and one accused, who was carrying the knife and the black bag containing the robbed amount, was apprehended in the street. A call was then made to the Police Control Room (PCR), whereafter, during the course of investigation, the robbed cash of Rs.2,50,000.00 and the knife used in the commission of the offence were recovered from the possession of the apprehended accused. Upon inquiry, the said accused disclosed his name as Lokesh @ Manish, S/o Virender, aged 27 years, resident of H.No.B-81, Gali No.6, Seelampur, Shahdara, Delhi. The said accused Lokesh @ Manish was arrested by the police on the same day, i.e., 26/4/2024 and an Arrest Memo was prepared.

(3.) Thereafter, the accused was remanded to police custody, and all his applications seeking bail were rejected.