Sunil Kumar vs State

R.L. Gupta, J.

(1) Petitioner has applied for grant of anticipatory bail. He is wanted in Fir No. 126/91 under Sections 506/342 read with Section 34 IPC pertaining to P.S. Keshav Puram( Lawrence Road, Delhi).

(2) He was allowed interim anticipatory bail. On putting in appearance the State has opposed the grant of anticipatory bail. Arguments have been heard .The relevant portion of the prosecution story as given in the Fir maybe seen. On 24.6.91 one Vijay Kumar Gupta reported that he was working as a property dealer and travel agent. On 21.6.91 at about 4.30 A.M. Bitto and Surinder Pandit, already known to him, came to his house and called him. He had earlier refused them once or twice the hire of his vehicle. Bitto told him that the petitioner was calling him in Jai Mata Market because he wanted to hire a vehicle. The complainant knew the petitioner also earlier. He accompanied them. When they reached near the office of Bajrang Dal, Bitto whipped out a knife and on its strength directed him Murga Ban ja. The complainant accordingly obeyed. Bitto and Surinder Pandit also gave beatings to him. This occurrence took place on 21.9.91. On 24.9.91 at about8.15 P.M., Bitto. Surinder and the petitioner met him near P.N. Bank, TriNagar. The petitioner asked him as to why he had reported the matter to the police. Petitioner then took out something like a revolver and fired. The complainant ran to his house. The complainant was also threatened with life by the petitioner and others.

(3) On the basis of the facts mentioned in the complaint. I am of the view that it is not a fit case for grant of anticipatory bail. As stated by learned Counsel for the State the weapon used by the petitioner has also to be recovered. Argument on behalf of the petitioner that the complainant does not know what weapon actually was used does not entitle the petitioner to any relief at this stage. The fact that the petitioner fired from some weapon is quite serious and the Court should not jeopardise the investigation by granting anticipatory bail .The petition is dismissed. The order of anticipatory bail is revoked.