STATE Vs. AKSHAY DAGAR

JUDGEMENT

(1.) The State seeks to challenge the order dated 04.12.2020 passed by the learned Additional Sessions Judge-03, Dwarka, granting bail to the respondent herein in FIR 125/2018, dated 02.05.2018, registered at Police Station Sector-23, Dwarka for offences under Sections 302, 120B and 201 IPC read with Sections 25, 27, 54 and 59 of the Arms Act.

(2.) The facts, in brief, of this case are as under:

(3.) Heard Ms. Meenakshi Chouhan, learned APP for the State and Mr. Anirudh Yadav, learned counsel for the respondent and perused the material on record.