CHANDRA SHEKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The case of the prosecution is that a bomb exploded in the area falling within Police Station, Dargah, Ajmer on 11.10.2007 at about 6.00 pm. Thereafter on a report lodged by one Syed Sarwar Chisti, a resident of Khadim Mohalla, Ajmer, the investigation commenced. From the place of incident an unclaimed bag, containing an unexploded bomb, was recovered by the investigation agency. Further, it is disclosed from the investigation that from the bombs (one exploded and another unexploded), two simcards were recovered out of which one was damaged and two mobile phones are said to have been used as timer devices. The number of the damaged simcard, recovered from the exploded bomb, was 89915220000005190837 and the mobile number was 9931304642. The said simcard was that of AIRTEL services in Bihar and Jharkhand and was activated on 02.06.2006. The holder of the simcard was Babulal Yadav son of Shri Ramphar Yadav, resident of House No.210, Village Kangoi, Post Mihijam, District Dumka. Number of the mobile which was used as timer device for the unexploded bomb was 97321-10207. The simcard was that of VODAFONE services in West Bengal. The holder of the said simcard was Babu Lal Yadav son of Shri Manohar Yadav, resident of Samdhi Road, Roop Narayanpur, Asansol, Vardhman. It is also revealed from the investigation that in all 11 simcards were purchased between the period 24.05.2006 to 26.11.2006, on the basis of fabricated voter I.D. Cards and driving licences.

(3.) During the course of interrogation, Prasad Shrikant Purohit is said to have stated that on 29.12.2007 Swami Aseemanand had told him on phone that one of his close associate Sunil Joshi had been murdered at Devas (Madhya Pradesh) because he had got the bomb exploded at Ajmer. Another accused Devendra Gupta is said to have stated, during interrogation, that late Sunil Joshi had worked for the bomb blast at Ajmer and he alongwith Sandeep Dange, Ramji Kalsangra and Lokesh Sharma were with him. Further, it was revealed that the arrangement for the explosive was made by Lokesh Sharma alongwith Sunil Joshi. Lokesh Sharma was arrested on 15.05.2010 and he had given the information about the place from where the explosive was purchased and also other places where the planning was made and the bombs were prepared. According to Lokesh Sharma, the time device used in the form of mobile phone was purchased from Faridabad. Ishant Chawla was the salesman of L.E.C. Communications, Faridabad and he sold two mobile sets to Lokesh Sharma on 24.04.2007.