Delhi High Court - Orders
Jagdish Kumar Juneja And Anr vs State Govt Of Nct Of Delhi on 7 January, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3237/2020
JAGDISH KUMAR JUNEJA AND ANR ..... Petitioner
Represented by: Mr. Pradeep Kumar, Advocate
versus
STATE GOVT OF NCT OF DELHI ..... Respondent
Represented by: Mr. Ravi Nayak, APP for State with
SI Ashish, PS - Crime Branch
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 07.01.2021 The hearing has been conducted through Video Conferencing.
1. By this petition, the petitioners i.e. Jagdish Kumar Juneja and his wife Smt. Suman Juneja seek anticipatory bail in case FIR No. 104/2020 registered at PS Crime Branch for the offences punishable under Sections 307/397/341/419/420/120-B/34 IPC and under Sections 25/27 Arms Act.
2. The above noted FIR was registered on the complaint of Praveen Kumar, who stated that he was running a jewellery shop at Chandni Chowk, Delhi. On 22nd July, 2020 at about 1.30 PM, he alongwith with his son Piyush left for his shop at Chandni Chowk, Delhi in their car bearing No. DL7CP6709. His son Piyush was driving the car and they were carrying the gold bars weighing 1 kg. and 503 gms and ₹14,00,000/- cash in his bag. At about 01.35 PM, when they reached on Pushta Road, U-turn, Geeta Colony flyover towards Rajghat, suddenly a white colour Swift car overtook their car and forced them to stop their car. Meanwhile, a Santro car blocked their Signature Not Verified Digitally Signed By:SANDEEP BAIL APPLN. 3237/2020 Page 1 of 3 KUMAR Signing Date:07.01.2021 23:12:30 This file is digitally signed by PS to HMJ Mukta Gupta way from behind. Two persons, carrying weapons, told themselves to be of Crime Branch and asked him and his son to come to the Crime Branch Office. They abducted them and took them in their cars and kept on driving the cars on different roads of Delhi from Daryaganj to New Delhi Railway Station and ultimately, took them near Burari, Outer Ring Road. At Burari, they were brought out of the car and robbed. When his son Piyush objected, they gave him injuries. Based on this complaint, FIR as noted above was registered and CCTV footages were analysed. The cars were duly identified, resulting in arrest of 14 persons till date.
3. Petitioners are the parents of accused Chirag Juneja, who was found to be involved in commission of the offence and in his disclosure statement, Chirag stated that he received a sum of ₹30,00,000/- out of which, ₹4,00,000/- and ₹3,50,000/- were recovered from the Chirag Juneja and Dayaram Lakra. Chirag Juneja further disclosed that he spent ₹4,50,000/- for purchase of Maruti Ciaz car for his brother and had kept remaining ₹13,80,000/- with his parents and brother. The other son of the petitioners, namely, Vivek Juneja stated that he did not take the delivery of the car. Further house search of the petitioners was also carried and amount of ₹13,80,000/- was not recovered.
4. The only role attributed to the petitioners is pursuant to the disclosure statement of Chirag Juneja is that he had kept the amount of ₹13,80,000/- at the residence and on house search, nothing has been recovered and since the petitioners have joined the investigation, this Court deems it fit to grant anticipatory bail to the petitioners.
5. Consequently, in the event of arrest, the petitioners be released on bail on furnishing personal bond in the sum of ₹25,000/- each with one surety Signature Not Verified Digitally Signed By:SANDEEP BAIL APPLN. 3237/2020 Page 2 of 3 KUMAR Signing Date:07.01.2021 23:12:30 This file is digitally signed by PS to HMJ Mukta Gupta each of the like amount subject to the satisfaction of the Arresting Officer/SHO/IO concerned, subject to the condition that the petitioners will join the investigation as and when directed and that they will not leave the country without the permission of the Court concerned.
6. Petition is disposed of.
7. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
JANUARY 07, 2021 PB Signature Not Verified Digitally Signed By:SANDEEP BAIL APPLN. 3237/2020 Page 3 of 3 KUMAR Signing Date:07.01.2021 23:12:30 This file is digitally signed by PS to HMJ Mukta Gupta