VISHAL SINGH Vs. STATE (GOVT NCT)

JUDGEMENT

(1.) The petitioner seeks bail in FIR No. 70/2020 dtd. 27/2/2020 registered at PS Bhajanpura for offences under Ss. 147, 148, 149, 302, 307, 396, 436, 455, 201, 188, 34 of the Indian Penal Code, 1860 (hereinafter, "IPC").

(2.) The FIR relates to the violence that took place in the National Capital Territory of Delhi in the month of February 2020.

(3.) The brief facts leading to the instant Bail Application are that on 25/2/2020, at around 11:00 A.M., the complainant had gone to purchase milk from a nearby shop when he received a call from his son Asif informing him that a huge crowd of around 100 people had gathered near their house in support of NRC and CAA. The crowd was chanting slogans of "Jai Shree Ram". The crowd later entered their house after breaking open the locks, and set it on fire. It is stated that the complainant's family members and employees rushed to the top floor of the house. The complainant's family members and workers were safely rescued from the roof of his residence, which was made possible by the rescue operation launched by the police in support with the locals of the vicinity.