SONU Vs. STATE (GNCTD)

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) The present application has been filed seeking regular bail in FIR No. 130/2020. The brief background of this case is that an incident took place outside a restaurant at Punjabi Bagh in the intervening night of 10th and 11th February, 2020. A scuffle broke out between friend - i.e., the Complainant, the Applicant and their friends and there was a firing by pistol. Insofar as the allegation against Sonu @ Amar @ Amarjeet is concerned, the same is that he provided the pistol. The Applicant is in his 20s.

(3.) The Applicant was released on interim bail vide order dated 4th September, 2020, subject to the various conditions that were imposed, as the court found the incident to be one where there was no premeditation for firing. Ld. counsel for the Applicant was also directed to place on record the order of the Trial Court in FIR No. 515/2016, by which bail was granted.