Observing that an accused can't be made to incarcerate for infinity merely because other persons part of the crime "have to be identified & arrested", on Wednesday, a Delhi Court granted bail to one Khalid Saifi in connection with a northeast Delhi violence case, on condition that he shall maintain peace & harmony.
Additional Sessions Judge Vinod Yadav directed Saifi to furnish a personal bond of Rs 20,000 with one surety in the like amount.
The Court also directed him to furnish his mobile phone number to the station house officer of Khajuri Khas Police Station upon his release, to ensure the same was in working condition & to install Aarogya Setu App.
Besides, the Court imposed certain conditions like he shall not tamper with the evidence or influence any witness in any manner & maintain peace & harmony in the locality.
Khalid Saifi was also ordered to appear before the Court on each & every date of hearing to attend the proceedings in accordance with the terms of the bail bond, executed by him.
The Court said that "The investigation in the matter is complete & the charge sheet has already been filed. The trial in the matter is likely to take a long time. The applicant cannot be made to incarcerate in jail for infinity merely on account of the fact that other persons who are part of the riotous mob have to be identified & arrested in the matter".
Saifi was arrested in the present case on June 6. The present matter pertains to setting vehicles parked on Karawal Nagar Road near Chand Bagh Pulia on fire by an alleged riotous mob.
Saifi was initially arrested on Feb 26 in another case lodged in Jagatpuri. Thereafter, he was formally arrested on March 21 in a conspiracy case being probed by the Special Cell of Delhi Police, & currently undergoing judicial custody in that matter.
Saifi's lawyer said that there is no evidence against him & that he has been roped in the matter merely on the basis of his own disclosure statement & that of co-accused Tahir Hussain.
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