BIJENDER Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 439(2) read with Sec. 482 Cr.P.C has been filed by the petitioner seeking quashing of order dtd. 12/05/2021 passed by learned Additional Sessions Judge-05, North West District, Rohini Courts, Delhi in FIR No. 452/2017 dtd. 29/12/2017 registered at Police Station Kanjhawala for offences under Ss. 302, 207, 201, 120B and 34 IPC and Ss. 25/27/54/59 Arms Act.

(2.) Before proceeding to delve into the merits of the case it would be necessary to allude to the facts of the case, they are as follows:

(3.) Heard the Parties. The primary grievance of the Petitioner in this petition is that the Trial Court failed to note and consider the arguments and the main contentions of Petitioner and has dismissed the bail application without adverting to them in the order.