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On Monday, the Delhi High Court allowed the bail application of a 'history-sheeter' after it was said that the complaint was filed by an individual who was in the practice of filing frivolous complaints to attain money from the sufferers on the excuse of settlement.
The Court was hearing the bail application of Rehan, who was involved in 31 criminal cases. It was stated that while he was released on bail in another subject, he did the offenses mentioned in this case which is punishable under Section 387 (Extortion), Section 451 (House Trespass), and Section 506 (Criminal Intimidation) of the Indian Penal Code.
The APP opposed the application stating that the plaintiff is a ‘history sheeter’ and nearly 31 criminal cases are registered against his name. Also, when he was on bail in another subject, the plaintiff committed the offense mentioned in this case. Hence, if he is released on bail, he may continue to extract money from guiltless people. The defendant stated that the Complainant is a "habitual litigant" and filed false complaints against the residents of the vicinity for extracting money. It was said that the plaintiff used to withdraw the complaints after getting some money from the victims on the pretext of settlement. It was also stated that despite several complaints, the Police did not register any case against the troublemaker.
On this occasion, when the single-judge Bench of Justice Suresh Kumar Kait investigated the complaints stated that were more than 10 in number, the Investigating Officer said that he has published one newspaper and he made a complaint regarding infringement and regarding the functioning of the police.
The Court allowed the bail appeal. The bench said, "Though, it is not in dispute that petitioner has 31 cases on him but he was on bail when inflicted in the present case. Accordingly, he shall be released on bail on his furnishing a personal bond of Rs.25,000/- with one surety of the like amount to the satisfaction of Trial Court."
The Court warned the plaintiff not to influence any witness or tamper with the evidence.
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