Delhi District Court
State vs . Yash Veer on 29 January, 2020
IN THE COURT OF Ms. SHILPI JAIN
METROPOLITAN MAGISTRATE-02(CENTRAL),
TIS HAZARI COURTS, DELHI - 110054
FIR No. 578/14
PS Timarpur
State Vs. Yash Veer
U/s 186/353/332 IPC
CNR No.DLCT-02-005469/16
CIS No. 299529/16
JUDGMENT
(a) Sr. No. of the Case 299529/16
(b) Date of offence 31.08.2014
(c) Complainant HC Moolchand, No. 1391/PCR
(d) Accused Yash Veer S/o. Sh. Girvar Singh Yadav, R/o.
House No. 42, Gali No. 12, Wazirabad, Delhi.
(e) Offence 186/353/332 IPC
(f) Plea of accused Pleaded Not guilty
(g) Final Order Acquitted
(h) Date of Institution 03.03.2016
(i) Date when judgment was 29.01.2020
reserved
(j) Date of judgment 29.01.2020
FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 1 of 15
BRIEF FACTS AND REASONS FOR SUCH DECISION:-
1. The present FIR was registered at PS Timarpur against accused Yash Veer for the offence U/s 186/353/332 IPC.
2. It is the case of the prosecution that on 31.08.2014, at about 2:30 pm, under Wazirabad Flyover, accused obstructed HC Mool Chand, public servant in discharge of his public functions while he was on duty on PCR. It is further alleged that accused assaulted/used criminal force to the complainant HC Mool Chand and caused simple injuries to him with intent to prevent or deter such public servant from exercising his duty and thereby committed an offence under Section 186/353/332 IPC.
COURT PROCEEDINGS
3. After completion of the investigation, charge-sheet was filed by the police in the Court and the copy of the charge sheet and annexed documents were supplied to accused Yashveer.
4. Thereafter, charge under Section 186/353/332 IPC was framed against the accused Yash Veer vide order dated 23.01.2017 passed by Ld. Predecessor to which he pleaded not guilty and claimed trial.
5. Thereafter, matter was fixed for PE.
PROSECUTION EVIDENCE
6. In order to prove the guilt of the accused, prosecution examined as many as 08 witnesses.
7. PW-1 is Dr. Surender Kumar, who deposed that on 31.08.2014, he was posted as a Medical Officer at Aruna Asif Ali Hospital, that one patient namely HC Mool Chand was brought before him with alleged history of FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 2 of 15 physical assault, that he had medically examined the aforesaid patient and prepared MLC No. 3194/14 and his MLC report is Ex. PW-1/A. It was put to the witness whether there was any active bleeding on the injury mentioned in the MLC, to which he replied in negative and stated that there was a mere abrasion.
8. PW-2 is ASI Mool Chand, who deposed that on 31.08.2014, he was posted as Head Constable at PCR, that he received a PCR call of road accident and injured under the Wazirabad Fly over, that they reached at the spot and found a Wagon R Car and one motorcycle, that there was no accident on the spot, that the car driver namely Pardeep Yadav and the motorcycle driver namely Rishipal were having minor injuries, that he inquired as to how did they sustain injuries, that they were making the counter allegations that he had caused the road accident, that they informed that in the scuffle they sustain injuries, that he asked them to park the vehicle on the road side and requested them to accompany him to the hospital, that in the meantime the accused Yashveer came to the spot and started abusing him, that the accused had inflicted two fist blows on his face, that he apprehended him and make him sit in the PCR Van, that after some time, SI Ganpati Maharaj, from PS Timarpur came to the spot, that he handed over the accused to the IO, that Ct. Harsh took him to the Aruna Asif Ali hospital in the PCR gypsy, that the MLCs were prepared in the hospital, that SI Ganpati Maharaj came to the hospital and recorded his statement Ex.PW-2/A, that after discharge from the hospital, he along with the IO and the Car driver came to the spot, where the IO prepared the site plan at his instance, that they came to the police station where the accused was arrested and his personal search was conducted vide memo Ex. PW-2/B and Ex. PW-2/C. He further deposed that his PCR Gypsy bearing no. DL-1CJ-4738, and his duty hours were 8:00am to 8:00pm. He admitted that Wagon-R was bearing no. DL-9CP- 4612, that registration number of motorcycle was DL-1SU-9735.
9. In the cross examination, PW-2 deposed that on On 31.08.14 a PCR call was made by a motorcyclist Rishipal regarding accident at beneath of FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 3 of 15 Wazirabad & factum about injured, that they could not find any accident & injured at the spot. He denied that PCR call was a fake call. He deposed that he do not know about the phone number from which PCR call was made, that he made inquiries from driver of the car & one motorcyclist who disclosed him that injuries was caused to them due to scuffle between themselves because of some dispute, that the car driver and motorcyclist both sustained injuries & he got medically examined them & got prepared MLC, that he did not make any Kallandara u/s 107 r/w 151 Cr.P.C regarding the scuffle. He admitted that accused Yashbir was not found on the spot when he reached there. He further deposed that the MLC of car driver and motorcyclist was prepared in his presence, that in the meantime, accused came at the spot & he had given fist blow on his face. He denied that blood was not oozing out from his nose. He further deposed that he do not remember whether he disclosed in his statement recorded u/s 161 Cr.P.C about the factum that he had taken the car driver and motorcyclist to hospital & he got medically examined them & got prepared MLC, that he had disclosed in his statement recorded u/s 161 Cr.P.C about the factum that accused had given fist blow on his face while giving abusive language. He was confronted with his statement EXPW2/A from B to B1 where it is not so written. He denied that there was no occasion at the spot for accused to give a fist blow to him. He further deposed that he had disclosed about the factum that blood was oozing from his nose to the doctor. He voluntarily deposed that even doctor himself noticed the blood. He denied that his complaint EXPW2/A is false & it was made for the purpose of false implication of accused in the present case. He further deposed that he was posted on a PCR Van Sugar 10 from 8:00 am to 8:00 pm. He denied that accused did not stop him to perform his duty, that he made present case at the instance of one Rishipal. He further deposed that the motorcyclist Rishipal was going towards Uttam Nagar from Sonia Vihar, that he did not make any inquiry from Pradeep Kumar who was driver of car about his route, that he do not know whether Pradeep was going towards ISBT, Kashmiri Gate from Wazirabad. He denied that both the vehicles were not going in same direction and that is why there is no occasion for accident in question. He FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 4 of 15 further deposed that he did not make any inspection of vehicles at the spot on same day. He denied that he did not make any inspection of vehicles at the spot on same day as no accident has happened, that he did not visit the spot, that he knew Rishipal before the accident. He further deposed that he did not record the statement of Pradeep & Rishipal. He denied that site plan was not prepared at the spot at his instance, that it is a fabricated site plan and prepared while sitting at PS, that he is deposing falsely.
10. PW-3 is Retired ACP Sh. Rajinder, who deposed that on 10.02.2016, he was posted as ACP, Central Range, PCR, that SI Ganpati Maharaj from PS Timarpur came at his office and produced some documents along with copy of FIR of present case and disclosed him about the facts of the present case, that after making necessary inquiries, he prepared and filed complaint under Section 195 Cr.P.C after necessary compliance and application of mind, that his complaint under Section 195 Cr.P.C is Ex. PW-3/A.
11. In the cross examination, PW-3 deposed that he did not join investigation of the present case neither he supervise nor he monitor the investigation. He further deposed that on 10.02.2016, SI Ganpati Maharaj from PS Timarpur came at his office. He denied that complaint under Section 195 Cr.P.C Ex. PW-3/A was already prepared by SI Ganpati and he had signed the same, that he had not seen any document like MLC of the present case, that no case under Section 186/332/353 IPC was made out on the basis of documents produced before him.
12. PW-4 is HC Dheeraj Singh, who deposed that on 31.08.2014, he was posted as Ct. at PS. Timar Pur, that on that day, he along with HC Moolchand was performing duty in PCR bearing no. DL 1S 4738 and his duty hours were from 8 am to 8 pm, that on that day, at about 02.30 pm, they got information regarding accident near Wazirabad Flyover, that he along with HC Moolchand went to the spot i.e. under Wazirabad flyover, T-Point and found one motorcycle bearing no. DL 1SU 9735 and one FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 5 of 15 Wagon-R bearing no. DL 9CP 4612 were standing at one side of road, that there was no accident. He further deposed that they saw that drivers of the said two vehicles namely Pradeep and Rishipal were arguing with each other, that HC Moolchand and he tried to pacify them, that in the meantime, accused Yashveer (nephew of Pradeep) came there and he started favouring the said Pradeep, that he came to know about the name of accused Yashveer later on during his interrogation, that Yashveer gave two hand blows to HC Moolchand and blood ooze out from his mouth, that they apprehended the accused, that IO along with one police staff reached at the spot after some time and they narrated the whole incident to the IO and handed over the accused to him, that HC Moolchand was got shifted to Aruna Asaf Ali hospital and IO recorded his statement at the spot. He was asked to identify the accused by looking around in the court, accordingly, witness looked around the court and witness states that the said boy Yashveer is not present in the court.
13. In the cross examination Ld. APP for the State, specifically pointed out towards accused Yashveer and asked the witness whether he is the same person who gave hand blows to HC Moolchand on that day to which the witness replied in affirmative. He voluntarily deposed that long time has lapsed since the day of incident and for this reason, he could not identify the accused during his examination in chief. He denied that he is deliberately and intentionally not identifying the accused today as he has won over by the accused. He admitted that in his statement given to the IO he stated to him that he along with HC Moolchand were performing duty in PCR bearing no. DL 1CJ 4738 and not DL 1S 4738. He denied that he is deposing falsely on the point of identification of accused.
14. In the cross examination by Ld. Defence Counsel, PW-4 deposed that he do not know for which matter Pradeep and Rishipal were arguing, that on that day, he and HC Moolchand were on duty in PCR Sugar 10 on the day of incident, that he took HC Moolchand to hospital by the same PCR, that the Wagon-R was of white colour and the motorcycle was of black FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 6 of 15 colour, that both Rishpal and Pradeep were aged about 25-30 years. He denied that accused Yashveer was only standing and watching the incident and he did not inflict any injury to the HC Moolchand or that he did not enter into any fight with HC Moolchand, that he is deposing falsely.
15. PW-5 is ASI Ajay Kumar, who deposed that on 31.08.2014, he received information from Control Room regarding Wazirabad Flyover ke beech accident mamla, that he reduced the information in writing and entered the same in DD register vide DD No. 28-A and same was handed over to SI Ganpati for further proceedings, that said DD entry is Ex. PW-5/A (OSR).
16. PW-6 is ASI Sukesh Kumar, who deposed that on 31.08.2014, he received a rukka from Ct. Harsh on the basis of which he registered FIR Ex. PW-6/A, that he also made endorsement on rukka Ex. PW-6/B and issued certificate under Section 65-B of Indian Evidence Act Ex. PW-6/C.
17. In the cross examination, PW-6 deposed that endorsement was made by him in his own handwriting on rukka, that FIR was typed by some other police staff under his supervision, that he did not record the size of the electronic document recorded in computer, that he do not have any IT relating education. He denied that he is not competent to issue the aforesaid certificate.
18. PW-7 is SI Ganpati, who deposed that on 31.08.2014, he was posted as SI at PS Timar Pur, that he received DD No.28-A and he along with Ct. Harsh Dahiya went to the spot i.e., under Wazirabad flyover and he met complainant HC Mool Chand and public persons namely Pradeep, Rishi Pal and accused Yashvir and PCR staff, that HC Mool Chand was having bleeding from his nose, that he sent Ct. Dahiya alongwith HC Mool Chand alongwith two public persons namely Rishi Pal and Pradeep to AAA Hospital for the purpose of medical examination in PCR van, that in the meantime he returned to PS along with accused Yashvir, that he left FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 7 of 15 accused Yashvir in the custody of available police staff and he himself went to AAA Hospital and obtained the MLC of HC Mool Chand, that he recorded the statement of HC Mool Chand Ex. PW2/A, that he prepared rukka Ex. PW7/A and handed over the same to Ct. Harsh Dahiya for registration of FIR, that he alongwith complainant HC Mool Chand went to the spot and in the meantime Ct. Harsh also returned to the spot alongwith copy of FIR and rukka and handed over the same to him, that he prepared site plan at the instance of complainant same is Ex.PW7/B, that he along with complainant HC Mool Chand returned to the PS and then at the instance of complainant HC Mool Chand, he arrested accused Yashvir and also conducted his personal search vide memos Ex. PW2/B and Ex. PW2/C, that he recorded the disclosure statement of accused and same is Ex. PW7/C, that he recorded the statements of witnesses including public witness Rishi Pal, that accused was put behind bars after his medical examination, that on next day he was produced before the court and got shifted to JC, that in the meantime he obtained complaint under section 195 Cr.P.C from ACP concerned which is Ex. PW3/A, that he placed the MLC in file, that recorded the statement of witnesses.
19. In the cross examination, PW-7 deposed that he has received the DD No. 28A at 02:50 PM and reached the spot after 7-8 minutes, that spot and PS is having distance of about 500 meters, that he reached there on his motorcycle, that he do not remember who made call at number 100, that he do not remember whether or not HC Mool Chand made call at number 100, that he did not record the statement of HC Mool Chand at spot, he only inquired from him. He voluntarily deposed that he recorded his statement at hospital. He further deposed that he also sent Pradeep for medical examination, however, he do not know why he did not get his medical examination done, that he did not record statement of Pradeep under section 161 Cr.P.C. He denied that he deliberately did not record the statement of Pradeep. He further deposed that the way depicted in site plan flyover is going towards right side Majnu ka tilla, that he do not remember from which side Rishi Pal came and where he was going, that Rishi Pal on motorcycle bearing registration No. DL 1SU 9735 and FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 8 of 15 Pradeep was in Santro car bearing registration No. DL 9CP 4612, that he do not remember of colour of vehicles. He admitted that he did not seize the vehicle nor he got their mechanical inspection. He voluntarily deposed that there was agreement reached between driver of both the vehicles. He further deposed that he did not place any document related to their agreement/settlement when he reached at the spot and there was no public person at that time, that Pradeep was chacha of accused Yasveer as he came to know from the interrogation of accused and Pradeep, that 2-3 police staff in PCR when he reached there, that they were HC Mool Chand, Ct. Dheeraj and one driver, that he did not record the statement of driver, that he reached at hospital at 4:00 PM, that at about 05:40 PM, he reached at spot, that the aforesaid vehicle were in the custody of Beat Constable, that he cannot recall whether there was any damage occurred in any of the above vehicles, that when he placed accused Yashveer in custody police staff available in PS, that he did not make any document. He denied that there was no quarrel took place between Pradeep and Rishi Pal, that accused Yashveer and the said Pradeep is not related in any manner, that accused has been falsely implicated at the instance of HC Mool Chand. He further deposed that he cannot say in which direction both the vehicles were parked. He denied that at the time of preparation of site plan HC Mool Chand was not present at the spot. He admitted that site plan does not bear the signature of HC Mool Chand. He denied that accused has been falsely implicated in the present case, that all paper work was done only while sitting at PS, that he is deposing falsely.
20. PW-8 is Ct. Harsh Dahiya, who deposed that on 31.08.2014, he was posted as Constable at PS Timar Pur, that on that day he along with SI Ganpati Maharaj was performing emergency duty at PS, that at about 02:50 PM, IO received a call for accident and thereafter, he along with SI Ganpati Maharaj went to the spot i.e., under Wazirabad flyover and they met complainant HC Mool Chand and public persons namely Pradeep, Rishi Pal and accused Yashvir and PCR staff, that there were one Wagon R car bearing registration No. DL 9CP 4612 and one motorcycle DL 1SU FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 9 of 15 9735 standing there, that HC Mool Chand was having bleeding from his nose, that he alongwith HC Mool Chand alongwith two public persons namely Rishi Pal and Pradeep to AAA Hospital for the purpose of medical examination in PCR van, that in the meantime IO reached at AAA Hospital and obtained the MLC of HC Mool Chand, that he recorded the statement of HC Mool Chand Ex. PW2/A, that IO prepared rukka and handed over the same to him for registration of FIR, that FIR got registered at PS and he returned to spot alongwith copy of FIR and rukka and handed over the same to IO, that IO prepared site plan at the instance of complainant, that they all returned to the PS and then at the instance of complainant HC Mool Chand, IO arrested accused Yashvir and also conducted his personal search vide memos Ex. PW2/B and Ex. PW2/C, that IO recorded the disclosure statement of accused and same is Ex. PW7/C, that IO recorded his statement.
21. In the cross examination, PW-8 deposed that he reached at the spot at about 02:50 PM, that the distance between PS and spot is about 500 meters, that he along with Pradeep and Rishi Pal took HC Mool Chand at about 02:55 PM to hospital in PCR van, that IO along with accused Yashveer remained at spot at that time, that at about 04:20 PM IO reached at the spot, that IO handed over to him rukka at about 05:20 PM, that after 15-20 minutes he reached at PS, that in hospital medical of HC Mool Chand was done only, as Rishi and Pradeep refused to undergo medical examination, that IO recorded his statement at hospital, that after registration of FIR, he went to spot at around 06:30 PM, that they found that Wagon R car and motorcycle were parked at spot, that the aforesaid vehicles were not seized, that he do not remember the colour of the vehicles. He denied that he did not participate in the investigation of the present case, that accused has been falsely implicated in the present case, that he is deposing falsely.
22. Thereafter, PE was closed and matter was fixed for SA.
23. It is pertinent to mentioned here that public/independent/eye witness FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 10 of 15 namely Rishipal was dropped from the list of witnesses vide order dated 27.07.2019 being untraceable by Ld. Predecessor.
THE STATEMENT OF THE ACCUSED PERSON UNDER SECTION 313 Cr.P.C/DEFENCE OF THE ACCUSED.
24. Statement of the accused Yash Veer under Section 313 Cr.PC was recorded vide order dated 21.10.2019 by putting entire incriminating evidence to the accused. He denied the allegations against him and stated that he has been falsely implicated in the present case. Accused chose to lead DE, accordingly, matter was fixed for defence evidence.
25. Accused has examined as many as two witnesses in his defence.
26. DW-1 is Pradeep Yadav, who deposed that on 31.08.2014, at around 2-3 pm, a person was following him on his motorcycle at Wazirabad red light, he came to him and started beating him, that he made a call to the police at 100 number and PCR van reached at the spot, that subsequently he came to know that his name was Rishipal, that the official of the PCR van bring both of them to the police station and thereafter, MLC was conducted in the Aruna Asaf Ali hospital, that he sustained injury and his tooth was broken due to blow given by Sh. Rishipal, that later on, a compromise arrived between both of them, that a number of person alongwith accused were present when the said Rishipal had beaten him, that the accused had nothing to do with the said scuffle between them, that he was just standing to see the quarrel between him and Rishipal.
27. In the cross examination, DW-1 deposed that he cannot tell the reason why Rishipal was following him on the date of incident, that he has not seen the accused earlier and he was not known to him prior to the date of incident, that the incident caused between him and Rishipal has no connection with the accused Yashbir, that accused was not present at the time when assault/beating was caused to him by Rishipal, that he has received summons from the Court to depose in this case, that he has not FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 11 of 15 given any written representation to the police regarding the fact that accused was just standing at the spot, witnessing the quarrel between him and Rishipal and had no role as such therein. He denied that he is deposing falsely at the instance of the accused.
28. DW-2 is Narender Singh, who brought the record of MLC No. 3195/14 dated 31.08.2014 of Pradeep Yadav and MLC No. 3196/14 dated 31.08.2014 of Rishi Pal, that same are Ex. DW-2/1 (OSR) and DW-2/2 (OSR).
29. Thereafter, DE was closed and matter was fixed for final arguments.
30. Final argument heard on behalf of defence counsel as well as State and record perused.
APPRECIATION OF FACTS/CONTENTIONS/ANALYSIS AND FINDINGS:
31. Perusal of the record reveals that accused Yash Veer was charged with the offences under Section 186/353/332 IPC.
32. Section 186 IPC stipulates that:-
"Obstructing public servant in discharge of public functions- whoever voluntarily obstructs any public servant in the discharge of his public functions, shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both".
33. Section 332 IPC stipulates that:-
"Voluntarily causing hurt to deter public servant from his duty- whoever voluntarily causes hurt to any person being a public servant in the discharge of his duty as such public servant, or with intent to prevent or deter that person or any FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 12 of 15 other public servant from discharging his duty as such public servant, or in consequence of anything done or attempted to be done by that person in the lawful discharge of his duty as such public servant, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both"
34. Section 353 IPC stipulates that:-
"Assault or criminal force to deter public servant from discharge of his duty- whoever assaults or uses criminal force to any person being a public servant in the execution of his duty as such public servant, or with intent to prevent or deter that person from discharging his duty as such public servant, or in consequence of anything done or attempted to be done by such person in the lawful discharge of his duty as such public servant, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both".
35. It is the case of the prosecution that on 31.08.2014, at about 2:30 pm, under Wazirabad Flyover, accused obstructed HC Mool Chand, public servant in discharge of his public functions while he was on duty on PCR. It is further alleged that accused assaulted/used criminal force to the complainant HC Mool Chand and caused simple injuries to him with intent to prevent or deter public servant from exercising his duty and thereby committed an offence under Section 186/353/332 IPC.
36. Perusal of the record reveals that there were two public/independent/eye witnesses in the case in hand namely Rishipal and Pradeep, however, PW Rishipal was not examined in the case in hand as he was dropped from the list of witnesses vide order dated 27.07.2019 being untraceable by Ld. Predecessor and other witness Pradeep was examined as defence witness who categorically deposed that accused has nothing to FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 13 of 15 do with the case in hand and he was just standing to see the quarrel between him and Rishipal, thereby nothing incriminating came on record as per the testimony of key witness.
37. Perusal of record further reveals that, PW-2 is ASI Mool Chand (victim), who categorically deposed that when he reached at the spot accused started abusing him, however, he failed to disclose specifications of abuse in his entire testimony. He further deposed that accused has inflicted fist blow on his face and he denied that blood was not oozing out from his nose which gives an inference that as per the testimony of PW-2 blood was oozing out from his nose which is in contradiction with testimony of PW-4 who deposed that blood was oozing out from the mouth of the victim i.e. PW-2. However, PW-1 Dr. Surender Kumar categorically deposed in the cross examination that there was no active bleeding on the injury of PW-2 and there was a mere abrasion, thereby contradicting the testimony of PW-2 and PW-4 regarding the injury allegedly suffered by the PW-2.
38. PW-2 further deposed in his cross examination that he has disclosed to the police about the fact that accused has given fist blow on his face while using abusing language, upon which he was confronted with his statement recorded under Section 161 Cr.P.C, wherein it is not so recorded, thereby reflecting material contradiction.
39. PW-4 HC Dheeraj failed to identify the accused Yashbir in his examination in chief and he only identified the accused when his attention drawn towards the accused by Ld. APP for the State, thereby creating doubt about the genuinity of accused as the person who has committed offence with PW-2.
40. Other witnesses are formal in nature who cannot prove the guilt of accused beyond reasonable doubt.
41. In view of the aforesaid facts and circumstances, appreciation of FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 14 of 15 evidence, contradiction in the testimonies of PWs, non examination of other public witness namely Rishipal, failure of identification of accused by PW-4, prosecution has failed to establish its case against the accused person Yash Veer beyond reasonable doubt and accordingly benefit of doubt goes to the credit of the accused Yash Veer and therefore, accused persons Yash Veer stands acquitted of the offences under Section 186/353/332 IPC accordingly.
42. Necessary BB with surety along with latest passport size photograph and residence proof furnished in compliance of Section 437 A CrPC. Same is accepted for a period of six months from today.
43. File be consigned to the record room after due compliance.
Digitally signed by SHILPI JAIN Pronounced and Signed SHILPI Date: in the Open Court on 29.01.2020. JAIN 2020.01.29 17:08:16 (Shilpi Jain) +0530 MM-02(Central)/THC/Delhi 29.01.2020 FIR No. 578/14 PS Timarpur State Vs. Yash Veer Page No. 15 of 15