Sameer@Abdul Basit@Zullu vs State -Govt. Of Nct Of Delhi on 7 October, 2021

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Delhi High Court - Orders

Sameer@Abdul Basit@Zullu vs State -Govt. Of Nct Of Delhi on 7 October, 2021

Bench: Yogesh Khanna

                                $~26
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    BAIL APPLN. 3691/2021
                                     SAMEER@ABDUL BASIT@ZULLU                          ..... Petitioner
                                                      Through : Mr.Vijay Kinger and Ms.Roopa and
                                                                 Ms.Akankshya Mishra, Advocates.
                                                      versus
                                     STATE -GOVT. OF NCT OF DELHI                ..... Respondent
                                                      Through : Mr.M.S.Oberoi, APP for State with SI
                                                                 Lokesh Kumar, PS Preet Vihar.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                      ORDER

% 07.10.2021 Crl.M.A.No.16144/2021

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

BAIL APPLN. 3691/2021

3. Petitioner is seeking anticipatory bail in case FIR No.375/2021 under Section 452/380/427/506/34 IPC registered at police station Preet Vihar.

4. The allegations in this case are one JCL (DR) along with associates entered into the cafe of the complainant; misbehaved with the boys working there; broken the LED and table glasses, took away the DVR; and money of Rs.4,000 to Rs.5,000/- from the cash counter. The JCL (DR) was apprehended, who disclosed he along with his associates, including the petitioner herein, had visited the cafe and had beaten the complainant and other staff and stolen the articles, including the cash amount from the counter.

5. The learned counsel for the petitioner submits petitioner herein was not even present at the cafe and had no connection whatsoever with JCL Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:08.10.2021 11:34 (DR).

6. On the other hand, learned APP appearing on advance notice submits the petitioner herein was very much present at the cafe at the time of incident and there is CCTV footage of the petitioner and other accused person entering into the cafe and the involvement of petitioner herein has been disclosed by JCL (DR).

7. Since, the learned counsel for petitioner alleges, the petitioner was never present at the cafe, let the CCTV footage /photographs of the petitioner be placed on record by the police along with status report before the next date of hearing with an advance copy thereof to the learned counsel for petitioner through email.

8. List on 12.10.2021.

YOGESH KHANNA, J.

OCTOBER 07, 2021 M Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:08.10.2021 11:34

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Delhi High Court - Orders