On Friday, a Delhi Court granted Bail to a Man after the person, who was said to be injured in the case related to the communal violence in north east Delhi in Feb, couldn't be traced. Additional Sessions Judge Amitabh Rawat granted the relief to Imran on furnishing a bail bond of Rs 15,000 with a surety of like amount.
The case was registered based on the fact that one Rahul (28) was injured during the riots in Kabir Nagar area on Feb 25. The Court said there was no statement of Rahul on record & Imran was only identified by Constable Satish in the case after a delay of one month.
The Court said that “In the present case, Section 307 (attempt to murder) IPC (Indian Penal Code) has been attracted on account of injury to a person namely Rahul. However, Rahul is not traceable & no statement of Rahul is on record. There is no public witness on record who identified the accused except one Constable Satish who had also given a statement on March 26, though the incident was of February 25".
The Court ordered the accused not to get in touch with any of the witnesses or leave Delhi till the conclusion of the case. It further said he shouldn't tamper with evidence & indulge in any other criminal acts.
During the hearing, Special Public Prosecutor Saleem Ahmed, appearing for the state, informed the Court the victim had given his fake address & mobile number & the police tried to search him but he could not be traced out. The public prosecutor further said that Constable Satish was present in the area during the riots & had seen the rioters.
Imran was arrested after Satish had identified him to be allegedly one of the rioters, Ahmed said. The prosecutor further alleged that the accused had disclosed that on Feb 25, he had joined the riots with the people of his religion & had thrown stones on the people of the other group. Lawyer Saleem Malik, appearing for Imran, told the Court that he was in judicial custody since April 9 in the case & has been falsely implicated.
The charge sheet has been filed & nothing has been recovered from his possession, Malik said. Communal clashes had broken out in northeast Delhi on Feb 24 after violence between citizenship law supporters & protesters spiralled out of control leaving at least 53 people dead & around 200 injured.
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