NIKHIL BHATTAL Vs. STATE

JUDGEMENT

(1.) This petition filed under Section 439 Cr.P.C. is for grant of regular bail to the petitioner in FIR No.118/2021 dated 10.04.2021 registered at Police Station South Rohini for offences punishable under Sections 328, 389 and 34 IPC.

(2.) The brief facts leading to this bail application are as follows:

(3.) Notice was issued on 10.05.2021. Status Report has been filed. The Status Report indicates that the voice sample of the petitioner was obtained after taking the permission of the Court and the same has been sent to Forensic Science Laboratory. The Status Report also indicates that opinion regarding intoxication of the complainant was obtained from the Medical Superintendent of Bhagawan Mahavir Hospital by giving a notice under Section 91 Cr.P.C.