PANKAJ SHARMA Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) Petitioner is accused in FIR No. 35/2020, under Sections 302/147/148/149/427/432/435/120B/34 IPC, registered at police station Gokulpuri, Delhi and is in judicial custody since 10.03.2020.

(2.) Petitioner's bail application was dismissed by the learned trial court vide order dated 15.09.2020, which has been challenged in this petition on the ground that while passing the impugned order, the learned trial court has ignored the material facts and evidence available on record.

(3.) At the hearing, learned counsel for petitioner submitted that the charge sheet filed before the trial court does not reflect 'grave suspicion' qua involvement of petitioner in the offence in question and he has been arrested on an unfounded presumption that he was a part of unlawful assembly.