ANIL ALIAS BHOLA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No. 727/2017 under Sections 394/397/411/34 of the IPC read with Section 25/27 of the Arms Act, 1959 registered at Police Station Ranhola, New Delhi.

(2.) The allegations against the petitioner are that the complainant along with his friends were standing when they saw that three boys who were on white scooty had stopped a TSR auto driver and one of them had taken out a pistol pointing it towards the TSR driver and when the complainant along with his friends wanted to help the auto driver, the pistol was shown to them and when they tried to overpower the assailants then two of the assailants took out the pepper spray and spread in their eyes. Thereafter the three boys snatched the complainants gold chain, credit card, Aadhar card and cash of Rs. 700- 800/- and ran away from the spot.

(3.) The petitioner is alleged to have been arrested after five days of the alleged incident allegedly committing another theft.