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Judgment
S. No.,FIR NO.,Offences,Regd. On,Police Station
1.,110/2012,392/365/34 IPC,10.06.2012,South Rohini
2.,791/2015,"307/308/457/506/323/34
IPC 25/59/27/54 Arms
Act.",21.11.2015,Kanjhawala
3.,102/2016,"302/34 IPC 25/27/54/59
Arms Act.",29.01.2016,Begumpur
4.,217/2016,"186/353/307/34 IPC
25/27/54/59 Arms Act.",29.02.2016,Begumpur
5.,463/2016,"307/392/397/34 IPC
25/27 Arms Act.",20.06.2016,Vijay Vihar
6.,69/2019,"302 IPC 25/27 Arms
Act.",01.03.2019,Begumpur
7.,415/2019,387/506 IPC,15.10.2019,Kanjhawala
8,76/2020,387/506 IPC,31.01.2020,Aman Vihar
9.,67/2020,"302 IPC 25/27/54/59
Arms Act.",20.02.2020,Kanjhawala
the arrest of the petitioner on 13.05.2020 as narrated in the Reply dated 15.05.2020, is seemingly coincidental with his scheduled release from custody",,,,
pursuant to the order dated 12.05.2020 is unconvincing, far-fetched and implausible. These facts clearly demonstrate the maliciousness with which the",,,,
police has acted in the present case and leaves no manner of doubt that the petitioner's arrest in FIR No.09/2020 on 13.05.2020 is the outcome of an,,,,
afterthought with the intent to defeat and circumvent the effect of the order dated 12.05.2020.,,,,
While concluding his arguments, Mr.Uppal submits that after having considered the Replies/Status Reports filed in each of the 9 cases and after",,,,
having heard detailed arguments, the Ld. ASJ granted interim bail vide order dated 12.05.2020 and directed that the petitioner be released for a period",,,,
of 45 days for the purpose of his marriage.,,,,
Since the interim bail granted vide order dated 12.05.2020 has been set aside by this Court today itself in Crl.M.C.1499/2020 by a reasoned order,",,,,
therefore, arguments advanced by the learned senior counsel for the petitioner raising fingers on the investigating team is of no help so far as the",,,,
present case is concerned. Moreover, omission on the part of IO mentioning the complete details of cases, does not spoil the prosecution case and is",,,,
no ground to grant bail.,,,,
It is not in dispute that petitioner is involved in as many as 23 cases involving heinous offences. Thus, he is a habitual offender. Moreover, pursuant",,,,
to order dated 19.05.2020 passed in Bail Appln. No.939/2020 by this Court, the petitioner is already married, therefore, keeping in view the serious",,,,
allegations against the petitioner, releasing him on bail/interim bail would hazardous to the society.",,,,
Accordingly, the petition is dismissed.",,,,
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through email.,,,,