GULFAM ALIAS VIP Vs. STATE

JUDGEMENT

(1.) Petitioner is seeking bail in FIR No. 92/2020, registered at police station Dayalpur, Delhi for the offences under Sections 147/148/149/153A/505/436/307/120B/34 IPC and Sections 27/30 Arms Act on the ground that he is innocent and has been falsely implicated in this case. He is in custody since 16.03.2020.

(2.) Notice issued.

(3.) Mr. D.K. Bhatia, learned Special Public Prosecutor for respondent/State accepts notice.