Delhi High Court - Orders
Munkad @ Mohsin vs The State Gnct Of Delhi) on 15 May, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1596/2023
MUNKAD @ MOHSIN ..... Petitioner
Through: Mr. A. Ali Khan and Mr. R. P. S.
Bhatti, Advocates.
versus
THE STATE GNCT OF DELHI) ..... Respondent
Through: Ms. Priyanka Dalal, APP for the State
with ASI Rajendra Singh, PS Nand
Nagri..
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 15.05.2023 CRL.M.A. 12925/2023
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
BAIL APPLN. 1596/20233. The present petition has been filed under Section 438 Cr.P.C. read with Section 482 Cr.P.C. of by the petitioner seeking anticipatory bail in case FIR No.294/2023 under Sections 186/353/332 IPC registered at Police Station Nand Nagri.
4. In brief the facts of the case are that the complainant was on duty at the Gagan Cinema Red Light from 8 am to 10 pm on 28.04.2023. At around 8 pm on that same date, as he along with ASI Suraj Pal and Ct. Sushil were clearing a traffic jam at the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/09/2023 at 08:57:35 aforementioned location, they saw two boys riding a motorbike coming from the wrong side. The motorcycle did not have numbers on both sides, i.e., the front and back, and only "Chaudhary" was written on the number plate. The complainant asked the rider why they were entering into the moving vehicles on the wrong side of the road, to which the rider replied that "tu mujhe janta nahi hain, main mandoli ka chaudhary hun aur main vakeel hun jo ki tumera kya bigadega, main roz isi tarah jata hun" and started quarrelling with him. In the meantime, the rider called his two associates through phone and all of them started quarreling with complainant. One of them gave a punch on the complainant's face and tore his uniform. Thereafter, the accused persons threatened the complainant that "hum tujhe naukari karni sikha denge, hum yahan ke chaudhary hain, hum tujhe yaha nnaukari nahi karne denge, tere jaise police wale kitne dekhe hain". Thereafter, the accused persons fled away from the spot. As a result, the present FIR was registered against the petitioner and the co- accused persons and investigation was taken up.
5. In the instant case, the petitioner has audacity to beat a police officer and along with other co-accused persons and his uniform was also torn. In my opinion, the present petition does not even call for issuing notice.
6. Accordingly, the petition stands dismissed.
RAJNISH BHATNAGAR, J MAY 15, 2023 p This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/09/2023 at 08:57:35