RAGHAV SINGH @ RISHABH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.61/2018 under Section 394/397/379/411/120-B of Indian Penal Code, P.S.Jama Masjid (investigation now stands transferred to Special Staff, Central District, Kamla Market).

(2.) The subject FIR has been registered on the complaint of an employee of Sanjay Sales Agency.

(3.) As per the complainant, he was instructed by the owner to transport goods and money in a van from their shop at Fateh Puri, Delhi to the factory at Patparganj, Delhi. It is alleged that the complainant had put four boxes in the back of the van containing goods and Rs. 15 lakhs in cash. As per the complainant after putting the goods in the back of the van he bolted the lock with a nail and sat in the front seat of the van with driver. En-route to the factory, it is alleged that their vehicle hit another vehicle bearing No. DL 1LCR 4612. It is alleged that three boys were travelling in the said van and they started fighting with the driver of the complainant. After the fight was over, they left the spot. Subsequently, someone pointed out that back door of the van was open. When they checked, it transpired that goods and cash were missing from the van.