MOHD. TAJ Vs. STATE OF DELHI

JUDGEMENT

(1.) Vide this order, I shall dispose of a bail application filed under sec. 439 Cr.P.C on behalf of the petitioner Mohd Taj @ Chhote in FIR No. 140/2018 u/s. 302/394/120B/34 IPC and 25/27 Arms Act, PS Shahadara.

(2.) Ld. Counsel for the petitioner has prayed for bail on the ground that petitioner is innocent and has been falsely implicated. Petitioner is in custody since 16/9/2018. It is submitted that at the Bail appl no. 2876/2019 Page 1 of 4 time of alleged incident, petitioner was not present at the spot and he has been falsely implicated in the present case on the basis of alleged disclosure statement of Vikas @ Vicky @ Kalia and there is no incriminating evidence against the petitioner. It is, therefore, prayed that petitioner be released on bail.

(3.) Ld. Counsel for the petitioner in support of its contentions has also relied upon "Mohd Kashif v. State, 248 (2018) DLT 532".