IMRAN Vs. NCT DELHI STATE

JUDGEMENT

(1.) The present petition has been preferred by the petitioner seeking bail in FIR No. 119/2020, under Sections 147/148/149/302/153A/505/120B/ 34 IPC, registered at police station Khajuri Khas, New Delhi. Petitioner is behind bars since 20.03.2020 in this FIR case.

(2.) Notice issued.

(3.) Mr. Rajat Nair, learned Special Public Prosecutor for respondent No.1/State accepts notice.