Mohd. Naeem @ Chuha vs State (Nct) Of Delhi
2010 Latest Caselaw 5013 Del

                * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of Reserve: October 25, 2010
                                                  Date of Order: 29th October, 2010

+ Crl. M(B) No. 609/2010 in Crl. Appeal No. 521/2010
%                                                                      29.10.2010

        Mohd. Naeem @ Chuha                             ... Appellant
                       Through Mr. S.B. Dandapani, Adv.

                         versus



        State (NCT) of Delhi                               ... Respondent
                           Through Mr. Sunil Sharma, Addl. PP for the State
                           with SI Bharat Singh, P.S. Chandni Mahal



JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

ORDER

This application has been made by the appellant convicted by the trial

Court under Section 398/506 IPC read with Section 25 of Arms Act. The case

against the appellant is that the accused came to the shop of the victim and

demanded a re-charge coupon of Tata company from him. When the victim

refused to give the same without payment of money, he (applicant herein)

took out a revolver and put his hand in cash box (galla). It was stated that

when the victim resisted he went away. The police was informed and police

arrested the accused from nearby where he was standing at the corner of a

hotel and recovered the revolver.

Considering the facts and circumstances, I consider that the accused

be released on bail on his executing personal bond of ` 25,000/- with one

surety of the like amount to the satisfaction of the trial Court concerned.

The application is allowed.

October 29, 2010                     SHIV NARAYAN DHINGRA, J.
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