LAWS(DLH)-2021-9-249

AZAD SINGH Vs. STATE

Decided On September 14, 2021
AZAD SINGH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This petition under Sec. 438 Cr.P.C is for grant of bail to the petitioner in the event of arrest in FIR No.541/2020 dtd. 9/9/2020, registered at Police Station Paschim Vihar East for offences under Ss. 308/324/392/506 IPC.

(2.) Facts, in brief, leading to the present petition are as under:

(3.) Notice was issued on 27/8/2021. Status Report has been handed over in the Court on 8/9/2021, by the learned APP for the State. A copy of the Status Report has already been supplied to the learned counsel for the petitioner.