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No direct evidence to confirm presence inside Red Fort during violence: Delhi District Court grants bail to accused

Tis-hazari

Tis-hazari

Tis Hazari Courts, Delhi: Dr Kamini Lau PO (MACT)-01, granted bail to a person alleged for inciting violence at Singhu Border and Red Fort in respect to the Farm Laws.

Accused had filed an application under Section 438 CrPC seeking anticipatory bail.

It was submitted that the accused had been supporting the peaceful agitation of the Farmers for repeal of three farm laws though he was not a party of any Kisan Union or Organisation. He was politically active and had been implicated in false cases due to ulterior motives.

Further, it was added that there was no evidence on record of applicant/accused being indulged in any violence or inciting anyone to commit any violence. He will be available to cooperate with the investigations.

Investigating Officer submitted that the applicant/accused was a gangster-turned-activist and was a dreaded criminal having a long criminal history and was involved in several cases of loot, murder, attempt to murder, booth capturing, gang wars, etc.

Additional PP submitted that applicant/accused was actively involved during protests from Delhi Border (Singhu) and there are videos available on record wherein the applicant was seen addressing the protesters from the stage of Sanyukt Kisan Moracha and was instigating the protesters.

Analysis and Decision

Bench had placed a specific query on the specific role attributed to the applicant/accused in the Red Fort incident to which the IO submits that there was no direct evidence to confirm applicant’s presence inside the Red Fort and perhaps he was present outside the periphery of Red Fort.

Bench stated that it was informed that the main persons accused of instigation were already granted bail.

Hence, the applicant/accused was directed to join the investigation on 10-07-2021 in the office of the Investigating Officer and also thereafter as and when so directed by the Investigating Officer.

Matter to be listed for remaining arguments on 20-07-2021.[State v. Lakhbir Singh, Bail Application No. 2632 of 2021, decided on 3-07-2021]


Advocates before the Court:

Adv. Jaspreet Singh Rai

Adv. VPS Sandhu

Adv. Kapil Madan

Adv. Jasdeep Singh Dhillon

Adv. Gurmukh Singh Arora

Adv. APS Mander

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