LAWS(DLH)-2009-5-282

SURENDER RATHI Vs. STATE OF DELHI

Decided On May 11, 2009
Surender Rathi Appellant
V/S
STATE OF DELHI Respondents

JUDGEMENT

(1.) THIS is an application for grant of regular bail in FIR No.33 of 2008 under Sections 384/385/389/342/201/120 IPC registered at Police Station Economic Offences Wing. The accused is stated to be in custody since 21st June 2008.

(2.) THE allegation against the Petitioner is that he along with certain other police officers forcibly confined Dr.Upender and extorted money from him under the threat of implicating him in a criminal case. It may be mentioned that Dr.Upender himself is an accused in a criminal case.

(3.) RELIANCE was placed on his being identified by one Shahid who was arrested on 7th January 2008 by three police officers at the Loni bus stand, at the police station when they were brought on police remand for one day on 3rd July 2008.