SEEMA GAUTAM Vs. SARNAM SINGH

JUDGEMENT

(1.) Petitioner is an accused in FIR No.467/04 dated 7.12.2006 P.S. Welcome Colony under Section 186/353/307/34 IPC read with Section 25/27/57/59 of the Arms Act.

(2.) Petitioner is named as an accused in the FIR. It is recorded in the FIR that secret information was received by the Duty Officer of P.S. Welcome Colony that at around 7 PM armed criminals would assemble at Jheel Park, Welcome Colony, Seelampur. Information to said effect was recorded in the Rojnamcha. A raiding party was organized consisting of a Sub-Inspector, an Assistant Sub-Inspector, 2 Head Constables and 3 Constables.

(3.) In vehicle No.DL-1L-D-5051 the raiding party reached the park in question. One Jamil Ali, resident of House No.42, Gali No.20, Braham Puri, Seelampur, aged 40 years, agreed to join the investigation. The raiding party concealed themselves near the Jheel Park. At around 7.05 PM, 9 persons came on 4 motor cycles and stationed themselves near the fountain wall of the park. As the police party moved towards the said persons, they started firing. Police retaliated the fire. 7 persons were apprehended which included the petitioner. 2 out of 9 persons who had assembled managed to flee.