SHABUDDINE Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Petitioner is seeking bail in FIR No. 119/2020, registered at police station Khajuri Khas, Delhi for the offences under Sections 147/148/149/302/153A/505/120B/34 IPC and Sections 27/30 Arms Act on the ground that he is innocent and has been falsely implicated in this case.

(2.) Notice issued.

(3.) Mr. Amit Mahajan, learned Special Public Prosecutor for respondent/State accepts notice.