GURNAM SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This application under Sec. 439 Cr.P.C. read with Sec. 482 Cr.P.C. has been filed seeking grant of bail in FIR No. 108/2021 registered at Police Station Delhi Cantt. under Ss. 392/395/397/120-B/412/188/269/34 of the Indian Penal Code, 1860 (hereinafter, "IPC") and 25/27 of the Arms Act, 1959.

(2.) The facts, in brief, leading up to this petition are as follows:

(3.) Mr. Mohit Mathur, learned Senior Counsel appearing on behalf of the Petitioner, has submitted that not only was the instant FIR lodged after an unexplained delay of 19 hours, but that it also fails to disclose the identity of the Petitioner herein. He has submitted that it was only on the statement of the co-accused Amrik Singh that the Petitioner herein was arrested. Mr. Mathur has further brought attention to the fact that the 4000 Riyal which was allegedly recovered from the house of the Petitioner had been planted surreptitiously.