RAMESHWAR Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Allegations have been made against the petitioner in the First Information Report (FIR) no.13/2018 of police station Fateh Pur Beri involving offences punishable under Sections 447, 511, 379, 392, 451, 506, 34 IPC. Apprehending arrest, he has approached this court seeking anticipatory bail by the petition at hand.

(2.) The FIR was registered on 14.01.2018 on the basis of statement of Jai Prakash describing himself as caretaker of M/s. K.W. Traders. He would allege that at about 1.00 p.m. when he was present on the plot of land belonging to the company at C-2/309, Aya Nagar, a number of persons including the petitioner, one, Kiran Tanwar and one, Archana Yadav had come to the place and had told him that they wanted to grab the said piece of land and that he should not come in the way. He alleged that the person Kiran Tanwar had whipped out a revolver and extended threat that anyone coming in his way would be killed. Archana Yadav, another associate of the petitioner, statedly threatened to get him falsely implicated in the same case. It is also alleged that Jai Prakash was caught hold of by the said persons, he somehow escaping from their clutches and later making a phone call to the police on phone no.100. According to the FIR, the petitioner had snatched the mobile phone instrument of Vikas, who was present there and had captured the incident by videography with the said phone.

(3.) The petitioner alleges false implication. He refers to the cross FIR no.15/2018 that had been registered on 14.01.2018 on the complaint of Archana Yadav alleging an incident to have happened at about 12.00 p.m. noon time in the said area. The copy of the cross FIR of Archana Yadav would show that according to her version, she was present in the C-2 block, area of Aya Nagar, showing a house to her friend Dharamwati, when a number of persons they including Karan Luthra, Sultan and 4-5 others came in a vehicle, they firing with the intention to kill her, also assaulting her with the intent to outrage her modesty.