Rumit Kumar Maan vs State
2019 Latest Caselaw 6641 Del

$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
                      Judgment delivered on: 18.12.2019
+      BAIL APPLN. 2925/2019
       Rumit Kumar Maan                               ..... Petitioner
                           Through:     Mr. Siddharth Pandit &
                                        Ms. Aradhana Pandit,
                                        Advocates.
                           versus
       STATE (NCT OF DELHI)                           ..... Respondent
                           Through      Mr. G. M. Farooqui,
                                        APP for State along with
                                        Insp. O. P. Mandal,
                                        PS Ashok Vihar.
       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI
                               JUDGMENT

BRIJESH SETHI, J.(oral)

1. Vide this order I shall dispose of a bail application filed u/s. 439

CrPC by the petitioner Rumit Maan in FIR No. 453/2019 u/s.

384/342/506/120-B IPC, P.S. Ashok Vihar.

2. Ld. Counsel for the petitioner has prayed for bail on the ground

that petitioner is innocent and has been falsely implicated. It is

submitted that petitioner is in JC since 23.10.2019 and no more

required for the purpose of investigation. It is submitted that

complainant has taken loan from Shri Ved Prakash Maan, paternal

uncle of the petitioner and now matter has been settled between them

and petitioner has nothing to do with the present dispute. The bank

statement of Shri Ved Prakash Maan clearly shows that the

complainant Pulkit Kundra has received the amount on various

occasions in the year 2017-18 & 2018-19. It is submitted that present

FIR has been registered in collusion with the local police to falsely

implicate the petitioner in a criminal case. Petitioner is neither a hard

core criminal nor an influential man. The petitioner had moved an

application u/s 439 CrPC seeking regular bail before Ld. ASJ-04,

North-West, Rohini Courts, New Delhi. However the said application

of the petitioner was dismissed by the Ld. Trial Court vide order dated

30.10.2019. It is submitted that since investigation has already been

completed, in these circumstances, no fruitful purpose will be served

by keeping the petitioner in JC. It is therefore, prayed that he be

released on bail, in the interested of justice.

3. Ld. APP for the state has opposed the bail application on the

ground that allegations against the petitioner are serious in nature. He

has, therefore prayed for dismissal of the bail application.

4. I have considered the rival submissions. Present case has been

registered on the complaint of Mr. Pulkit Kundra against petitioner

Rumit Maan and co-accuseds Pravesh Maan, Suraj, Sanjay and Vikas

Maan @ Vicky. Complainant has alleged that he is running an office

of second hand Car Sale and Purchase. On 17.10.2019 at about 6 PM,

petitioner along with his PSO and co-accused persons Pravesh Maan

and Vikas Maan @ Vicky had come to his office and asked about the

keys of AUDI A6 Car bearing No. DL-3CCR-1989. On refusal by the

manager Tarun Tandon all of them threatened him. On 18.10.2019 at

around 2 PM, petitioner along with his PSO and co-accused persons

Vikas Ahlawat @ Vicky had come at his office and again demanded

the key of the abovesaid Car. However, when manager Tarun Tandon

refused to give the keys, after threatening them they left the office. On

19.10.2019 at around 2.30 PM, co-accuseds Sanjay @ Sanju and

Vikash Maan @ Vicky along with PSO entered into the said office

and demanded the key of the said Audi A6 Car. When Manager,

Tarun Tandon refused to hand over the keys of the car, they threatened

him, pulled him out from the office and forcibly pushed him into their

black Scorpio bearing No. DL 8CAX 3715 which is registered in the

name of petitioner. After some time they left him on the road near

Keshav Puram Metro Station and also threatened him to not to

disclose this incident to any one, otherwise they would kill him.

Manager Tarun Tondon narrated this incident to his owner Sh. Pulkit

Kundra on his mobile phone. The whole incident is captured in the

CCTV Cameras. Petitioner Rumit Maan was arrested and his vehicle

i.e Scorpio bearing No. DL 8CAX 3715 and keys of AUDI Car were

recovered from his possession. Keeping in view the above facts and

allegations appearing on record against the petitioner, no grounds for

bail are made out. The bail application is, therefore, dismissed.

BRIJESH SETHI, J

DECEMBER 18, 2019 AP