SUNIL ANAND Vs. STATE (GOVT. NCT OF DELHI)

JUDGEMENT

(1.) This is a regular bail application for grant of bail filed by the petitioner in case FIR No. 0052/2017, under Ss. 419/420/467/468/471/120B of the IPC in case registered with PS EOW District Shahadara, Delhi. The petitioner was arrested on 27/11/2020.

(2.) It has been submitted on behalf of the petitioner that his role has been mentioned on page 45 of the Charge-sheet filed by the prosecution and the same is reproduced hereunder:-

(3.) It has been submitted that out of 18 accused persons, only two accused persons were arrested in the present case and role of other arrestd co-accused, namely, Sachin Sharma has been detailed in charge-sheet as under:-