AMIT AGGARWAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The applicant seeks grant of anticipatory bail under Section 438 r/w Section 482 of the Cr.PC, 1973 in relation to allegations levelled against him qua FIR No.11/2020, PS Maurya Enclave, under Sections 325/354/506/34 of the Indian Penal Code, 1860.

(2.) Notice of the application was issued to the respondent no.1/ the State and to the complainant of the FIR in question. The status report has been submitted on behalf of the State dated 20.02.2020 under the signatures of the SHO, PS Maurya Enclave, which reads to the effect: "........

(3.) Inter alia it has been stated through the status report that the applicant has not co-operated in the investigation and recovery of the weapon of the offence is yet to be made and that custodial interrogation of the applicant is also required in as much as the co- accused Sheru and one more person have not joined the investigation and were evading arrest.