PARVEEN BAZARD Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner Parveen Bazard @ Lara seeks the grant of bail in relation to FIR No.252/18, PS Special Cell under Sections 3 & 4 of the MCOC Act, 1999 submitting to the effect that he has been falsely implicated and has nothing to do with the allegations in the said FIR;

(2.) Though a submission had been made by the applicant through the application seeking the grant of interim bail for a period of three weeks in view of the ailment of his mother during the course of submissions made on 04.09.2020, it was urged that the learned counsel for the applicant sought that the matter be heard qua the bail application itself and thus the present application has been considered to the extent of the prayer made by the applicant seeking the grant of regular bail in relation to the FIR aforementioned.

(3.) Notice of the application was issued to the State and the status reports dated 28.08.2020, 03.09.2020, 21.09.2020, 21.10.2020, were submitted on behalf of the State.