Delhi High Court
Pahalwan @ Subey vs State (Govt. Of Nct Of Delhi) on 14 January, 2021
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 14.01.2021
+ BAIL APPLN. 3332/2020
PAHALWAN @ SUBEY ..... Petitioner
Through: Mr. Mohit Mathur, Senior Advocate
with Mr.S.P.Kaushal, Advocate
Versus
STATE (GOVT. OF NCT OF DELHI) ..... Respondent
Through: Mr. Panna Lal Sharma, Additional
Public Prosecutor for State with SI
Naresh Kumar
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
J U D G M E N T (ORAL)
The hearing has been conducted through video conferencing.
1. By this petition, petitioner is seeking bail in FIR No. 200/2015, under
Sections 302/307/395/120B/34 IPC and Sections 25/27 of Arms Act,
registered at police station Baba Haridas Nagar, Delhi.
2. The facts of the case are that on receipt of information through
wireless that gun shots were fired, Inspector Sheelwant Singh along with
constable Hari Om reached at the spot i.e. Abhinandan Vatika, where
Sandeep, a Constable posted at Mundka Police Station, informed that on
29.03.2015, during Kuan Poojan ceremony of his son, around 200 guests,
including Mr.Bharat Singh, Ex MLA were present. Constable Sandeep next
stated that at around 07:30 p.m., sound of gun shots was heard, which
resulted into stampede amongst the guests. He further stated that in the
meanwhile, he was also hit by some unknown object and received injury on
the left side of his forehead and nose and was taken to Swastik Hospital for
treatment. Constable Sandeep stated that upon his return from the hospital,
he came to know that some unknown persons had fired on Mr.Bharat Singh,
Ex MLA. In the said incident, except Constable Sandeep, six other guests
had sustained gunshot injuries. Resultantly, on the complaint of Constable
Sandeep, FIR in question was registered against unknown accused persons.
3. Learned Additional Public Prosecutor for State has opposed this
petition by stating that the role attributed to the petitioner in the alleged
incident is that under an active criminal conspiracy, petitioner along with
other co-accused persons, with a view to eliminate Mr.Bharat Singh, Ex
MLA, committed murderous assault on him and Mr.Bharat Singh, Ex MLA
succumbed to the grievous injuries sustained by him due to gunshot and six
others also received injuries due to gunshot and stampede. Learned
Additional Public Prosecutor for State further submits that petitioner was
one of the shooter in the alleged incident and one pistol has been recovered
at his instance. Learned Additional Public Prosecutor for State next submits
that the Scorpio vehicle used in the alleged incident has been recovered by
the police, which is said to be registered in the name of one Amit and the
said recovered Scorpio was inspected by the FSL expert and crime team and
exhibits i.e. blood stains, one nokia mobile phone used by the petitioner, one
live cartridge, one empty cartridge were recovered from it.
4. Learned Additional Public Prosecutor for State submits that the DVR
of the video camera and memory card of still camera used for video
graphing the kuan ceremony function was seized, wherein it is recorded that
within three minutes of arrival of Mr.Bharat Singh, Ex MLA along with
PSO HC Ram Jivan and his private security officer in Abhinandan Vatika,
accused Nitin Sherawat while talking on mobile phone, with another
accused Mohit @ Chand, had entered the crime scene. Learned Additional
Public Prosecutor for State informs that during investigation it was revealed
that accused Udaibir @ Kala along with other accused persons, with the
motive to take revenge of death of his father -Surajmal, had conspired to
kill Mr.Bharat Singh, Ex MLA in the year 2002 as well, but had failed and
in this regard, FIR No. 123/2012, under Sections 307/120B/34 IPC and
Section 25 Arms Act, was registered at police station Baba Haridas Nagar.
Learned Additional Public Prosecutor for State submits that accused Udaibir
@ Kala had died on 15.11.2016 due to cardiac arrest.
5. Learned Additional Public Prosecutor for State next submits that
accused Nitin Sehrawat in his disclosure statement has stated that he and
accused Hemant studied in the same school and since accused Hemant
wanted to take revenge of death of his fufa -Rajesh Dahiya at the hands of
Bharat Singh, Ex MLA along with his associate on 29.03.2015, on his
asking he had accompanied him in the alleged incident. The accused
Hemant has committed murder of one witness-Vipin and in this regard, FIR
No. 1558/2015, under Section 302/34 IPC and Sections 25/27 Arms Act,
was registered at police station Prashant Vihar, Delhi.
6. Learned Additional Public Prosecutor for State submits that charge
sheet in this case has been filed and trial is in progress and if at this stage
petitioner is released on bail, he may influence the witnesses and flee from
judicial process.
7. On the other hand, learned senior counsel appearing on behalf of the
petitioner submits that petitioner is innocent and he has been falsely
implicated in this case. He further submits that petitioner is in judicial
custody since 05.04.2015 and prosecution has arrayed 137 witnesses, out of
which only two witnesses have been examined so far. Learned senior
counsel further submits that the role attributed to the petitioner is far less
than the role of co-accused Nitin Sehrawat, who has been granted bail by
this Court on 18.09.2019 in Bail Appln. 1796/2019 and, therefore,
petitioner deserves to be released on bail on parity.
8. I have heard learned senior counsel appearing on behalf of the
petitioner as well as learned Additional Public Prosecutor appearing for
State. Petitioner was the driver of accused Udaibir, who has expired during
trial of the case. It is not in dispute that co-accused Nitin Sehrawat has
already been granted bail by this Court. Besides, two other accused Raman
Gurung and Ajay have also been granted bail. It is also not in dispute that a
weapon was recovered from an open place after about 08 days of the alleged
incident.
9. I am conscious of the fact that the petitioner had earlier also filed
similar application for bail, which was dismissed as withdrawn on
20.11.2019 and thereafter, petitioner's bail application was dismissed by the
learned trial court on 15.10.2020. It is a matter of record that when
petitioner's bail application was dismissed as withdrawn before this Court
on 20.11.2019, by then only two witnesses had been examined on
18.01.2018 and 19.07.2018. Thereafter, not even a single witness has been
examined by the prosecution out of 137 witnesses.
10. Keeping in view the above mentioned facts and that petitioner has
been languishing in jail since 2015 and also that trial in this case will take
substantial time, I am of the opinion that petitioner deserves bail.
Accordingly, petitioner is directed to be released on bail forthwith on his
furnishing personal bond in the sum of Rs.25,000/-, with one surety in the
like amount to the satisfaction of the learned trial court.
11. Petitioner shall not directly or indirectly influence any witness or
tamper with the evidence.
12. The trial court shall not get influenced by any observation made by
this Court while passing this order.
13. The petition is disposed of accordingly.
14. A copy of this order be transmitted to the Jail Superintendent
concerned and trial court for information and necessary compliance.
15. The order be uploaded on the website of this Court forthwith.
(SURESH KUMAR KAIT)
JUDGE
JANUARY 14, 2021/r
