BEHRUDDIN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This matter has been taken up for hearing by video- conferencing.

(2.) This is an application for regular bail.

(3.) The applicant was arrested on 12th April, 2016, consequent on lodging of FIR 326/2016, and charged with commission of offences under Section 302 / 307 / 452 / 147 / 148 / 149 read with Section 34 of the Indian Penal Code, 1860 (the IPC ).