NARESH & ORS Vs. STATE

JUDGEMENT

(1.) The names of the eight petitioners i.e. Naresh S/o. Sh. Ram Kishan, Satender @ Sant Ram S/o. Sh. Kishan Lal, Manoj S/o. Sh. Kesri, Ajay S/o. Sh. Kawar Lal, Jitender S/o. Sh. Sant Ram, Shyamvir S/o. Santram, Kesri S/o. Sh. Aflatoon and Rakesh S/o. Sh. Kishan Lal, all residents of A-34, New Usmanpur, Gali No.1, 2nd Pusta, Delhi110053 have figured in the investigation into FIR no.241/2017 under Section 307/34 IPC and Section 27 Arms Act of police station Usmanpur, Delhi and they apprehending arrest have approached this court with the petition at hand under Section 438 of the Code of Criminal Procedure, 1973 (Cr.PC) for release on anticipatory bail.

(2.) Pursuant to the directions given earlier by order dated 15.06.2017 while notice was issued to the State, interim protection was granted in their favour. In terms of the earlier directions, status reports have come on record from time to time. The incident which is the subject matter of the case in which prayer for anticipatory bail is made occurred on 104.2017.

(3.) It may be added here that the status report dated 21.05.2018 of Inspector Dheeraj Singh of District Investigation Unit of North-East District relates to another crime (FIR 1128/2017) involving offences punishable under Sections 307, 336, 506, 34 IPC and Section 27 of Arms Act. This needs to be mentioned because the said report (additional status report) does not give the particulars of the case to which its contents relate and though it has been filed with reference to the present bail application.