Delhi High Court
Mukesh Gupta @ Mukesh Kumar Gupta vs The State Of Delhi on 18 October, 2019
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 18.10.2019
+ BAIL APPLN. 2433/2018
Mukesh Gupta @ Mukesh Kumar Gupta ..... Petitioner
Through: Mr.Praveen Garg, Advocate
versus
THE STATE OF DELHI ..... Respondent
Through: Mr G.M.Farooqui,
APP for State alongwith
SI Tasbir, PS NIA.
Mr. Manav Guptaq, Ms. Esha
Dutta, Mr. Sahil Garg, Advs.
for R-2.
CORAM:
HON'BLE MR. JUSTICE BRIJESH SETHI
JUDGMENT
BRIJESH SETHI, J (ORAL
1. Vide this order, I shall dispose of an anticipatory bail
application filed on behalf of the petitioner Mukesh Goel @ Mukesh
Kumar Gupta under section 438 Cr.P.C. in FIR No. 541/18 u/s. 380
IPC, PS Narela, Delhi.
2. Ld. Counsel for the petitioner has prayed for anticipatory bail
on the ground that petitioner is innocent and is being falsely
Bail Appl. no. 2433/2018 Page no.1
implicated in the present FIR. The petitioner had taken on rent the
ground floor of the premises no. A-136, DSIIDC, Narela Industrial
Park, Delhi-110040 from the complainant for running factory. The
complainant is a Charted Accountant. The petitioner was his tenant
for about 3 years 7 months w.e.f. 01st July, 2014. Lease-deed has
expired on 30.11.2017. Since the complainant was demanding
revision of rent, the applicant did not renew the lease and vacated
the premises in the January, 2018 and handed over the possession to
the complainant. After vacating the premises, the applicant had
demanded return of security amount of Rs. 1,50,000/-. However, the
complainant did not clear the same on one pretext or the another.
The complainant has lodged the false first complaint on 27.03.2018
and further complaint to DCP on 02.04.2018 against the petitioner.
Perusal of these complaints reveal that complainant was not aware
about the exact items being stolen from his premises even after six
days of theft. The first complaint dated 27.05.2018 did not contain
any allegations of theft of articles and did not disclose commission
of offence.
3. It is the case of the petitioner that complainant has improved
Bail Appl. no. 2433/2018 Page no.2
its complaint dated 02.04.2010 by making oral statement to the IO,
on 10.04.2018 and had added new facts. The complainant had
further added facts and improved his oral statement made to IO on
25.07.2018. The complainant has nothing to do with the basement.
The basement was rented and possessed by one tenant Mr. Ankur
Bansal and the petitioner had no access to the same.
4. The present case has been registered by the complainant in
order to pressurize him to forgo his security amount of Rs.
1,50,000/- and to take the liability of electricity theft in which the
applicant was not involved at all. The complainant has alleged that
he had no access to the basement and had never taken any key of the
basement from the complainant.
5. Ld. Counsel for the petitioner submitted that there is no need
of interim custodial interrogation of the petitioner. There is delay in
lodging the FIR. Petitioner is ready to join the investigation as and
when required. Ld. Counsel further submitted that an RTI was also
filed by the petitioner regarding the bills/ invoices of purchase of the
item alleged to be stolen from the basement of the complainant
bearing no. A-136, DSIIDC, Narela Industrial Park, Delhi-110040.
Bail Appl. no. 2433/2018 Page no.3
Perusal of the reply of the RTI reveals that complainant was unable
to supply the bills of the articles alleged to have been stolen. He has,
thus submitted that complainant has made false allegations against
the petitioner regarding the theft of articles from his basement. It is
submitted that the petitioner is ready to join the investigation as and
when required and in these circumstances, it is prayed that petitioner
be granted anticipatory bail and SHO/IO be directed to release the
petitioner in the event of his arrest.
6. The anticipatory bail application is opposed by the Ld. APP
for the State on the ground that the allegations against the applicant/
accused are serious in nature. It is submitted that custodial
interrogation of the petitioner is required to recover the stolen
articles. The petitioner is not co-operating in the investigation. He
has, therefore prayed for dismissal of the bail application.
7. I have considered the rival submissions. The present FIR was
registered on the complaint of one N.C.Maheshwari who has rented
out the ground and first floor to the petitioner Mukesh Gupta, s/o
Late Sh. Ram Gupta R/o 130/2, Rameshwar Nagar, Model Town-
III, Delhi though one Raju Goel S/o Late sh. Om Prakash R/o 7/26,
Bail Appl. no. 2433/2018 Page no.4
Roop Nagar, Delhi . A rent Agreement was also executed between
the complainant and the petitioner. In January 2018, the complainant
asked the petitioner for renewal of the rent agreement but he didn't
pay any heed. Later on, he stopped receiving phone calls of the
complainant. On 27-03-18, the complainant visited his property and
found a lock on the main gate although whole of the property was
found open. The complainant found that on 13-03-18, a raid was
conducted by the team of Tata Power Delhi Distribution Limited
(TPDDL) with regard to theft of electricity and after that Mukesh
Gupta ran away with 7 Desktop Computers, 2 Printers, 2 VSTAI, 2
MCCB and furniture which were lying in the basement of the
property. The complainant stated that the above mentioned items
have been stolen by the petitioner. On his statement, a case vide FIR
No. 541/18, dated 25-07-18, U/S 380 IPC, has been registered at PS
Narela and the same is pending investigation.
8. During the course of investigation, the statements of the
witnesses have been recorded. The search of the petitioner was
made but he did not join investigation and applied for the
anticipatory bail. On 10-08-18, by the order of Hon'ble Court, the
Bail Appl. no. 2433/2018 Page no.5
petitioner joined the investigation but he didn't co-operate in the
investigation and his bail application was dismissed vide order dated
16-08-18 by the Hon'ble court of Ms Bimla Kumari, ASJ, Rohini
Courts, Delhi. During further course of investigation, a notice U/s
91 Cr.P.C. was served to the complainant to provide the bills of
stolen articles. He provided the copies of bills of some of the items.
On 14-10-18 petitioner's house was visited but he was not found
present. On this a notice 41-A CrPC was affixed at the house of the
petitioner directing him to join investigation on 15-10-18 but he
didn't join the investigation. On 16-10-18, the Hon'ble High Court
at New Delhi passed an order and directed the petitioner to appear
before the Investigating Officer on 18.10.2018 at 3.00 pm and also
directed to not arrest him till the next date of hearing.
9. On 18-10-18, as per the directions of Hon'ble High Court, the
petitioner came to join the investigation but neither the investigating
officer HC Wazir had the copy of order nor the petitioner provided
the same and, therefore, on that day he couldn't join investigation on
18.11.18, a notice under Section 41-A CrPC was served upon the
petitioner with direction to join investigation on 28.11.18. On
Bail Appl. no. 2433/2018 Page no.6
28.11.18, the petitioner joined investigation. During the course of
investigation, he stated that he had left the factory in January 2018
but didn't provide the details of vehicles with which he removed his
machinery. He also stated that he doesn't know Yash Aggarwal in
whose presence on 13-03-18, TPDDL had conducted the raid on the
factory premises and prepared inspection report and also Yash
Aggarwal had put his signature & mobile number on that report.
10. During further course of investigation, the complainant Mr.
N.C. Maheshwari stated that Yash Aggarwal is relative of the
petitioner and he is misleading the investigation by not disclosing
his whereabouts. Call detail record of mobile number of petitioner
i.e. 8447893633 & Yash Aggarwal i.e. 9540368536, (which was
mentioned on the inspection report prepared by TPDDL on
13.03.18) were obtained and it was found that both of them were in
continuous touch with each other. Even, on 13-03-18, when TPDDL
conducted raid on the premises A-136, DSIIDC, Narela, Delhi, both
of them were in touch with each other through mobile phone. It is
also found that the petitioner was present around the factory. It
proves that the petitioner was in possession of the premises No.-136,
Bail Appl. no. 2433/2018 Page no.7
DSIIDC, Narela, Delhi, contradictory to his claim that he had
vacated the premises in January, 2018.
11. In view of the above facts appearing on record, it prima facie,
does not suggest that petitioner was not involved in the commission
of the offence. He is not co-operating in the investigation. Custodial
interrogation of the petitioner will be required to recover the stolen
property. Keeping in view the above facts, nature of allegations, no
ground are made out for anticipatory bail to the petitioner. The
anticipatory bail application is, therefore, dismissed.
BRIJESH SETHI, J
OCTOBER 18, 2019
Amit
Bail Appl. no. 2433/2018 Page no.8
