Delhi High Court - Orders
Rahul @ Ravi Kumar vs The State Govt Of Nct Of Delhi on 20 December, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4050/2021
RAHUL @ RAVI KUMAR ..... Petitioner
Represented by: Mr D. K. Sharma, Advocate.
versus
THE STATE GOVT OF NCT OF DELHI ..... Respondent
Represented by: Mr Tarang Srivastava, APP for the
State with ASI Satbir Singh, PS
Maidan Garhi.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 20.12.2021
1. By this petition, the petitioner seeks regular bail in case FIR No.0224/2021 under Sections 354/354A/323/452/34/365/511 IPC registered at PS Maidan Garhi.
2. Learned counsel for the petitioner states that since the petitioner had only gone for talking and has been falsely implicated. The petitioner is in custody since September, 2021 and the trial is likely to take some time, hence he be granted bail since charge-sheet has already been filed.
3. On 27th August, 2021, a PCR call was received at PS Maidan Garhi indicating that one person who is threatening of life is present and is also threatening to take back the case and hence police be sent. When the police reached at the spot, the injured had been taken to the hospital. At the hospital, one 'D' the brother of the complainant was found under treatment. Written complaint was given by 'A' who stated that the petitioner used to Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA BAIL APPLN.4050/2021 Page 1 of 2 Signing Date:20.12.2021 23:56:23 follow her, forced her to talk and took her photographs. She lodged a complaint before the High Court of Delhi. On that date, that is, on 27th August, 2021, the petitioner again came to her house, physically assaulted her brother, parents and molested her. The petitioner was accompanied with his friends Ajay, Arun and his family members forcefully entered in her house, quarrelled and tried to abduct her.
4. It is thus evident that an earlier complaint had been lodged by the complainant against the petitioner of stalking and harassing her, which the petitioner was forcing her to take back and in view thereon assaulted the brother of the complainant. Injury on the brother of the complainant was opined to be grievous in nature, therefore, Section 325 IPC was added. Statements of the complainant and her brother are yet to be recorded before the Trial Court, hence at this stage, this Court finds no ground to grant bail to the petitioner.
5. Petition is dismissed.
6. Order be uploaded on the website of this Court.
MUKTA GUPTA, J DECEMBER 20, 2021 MK Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA BAIL APPLN.4050/2021 Page 2 of 2 Signing Date:20.12.2021 23:56:23