GAGAN KHOKHA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application under Sec. 438 of the Code of Criminal Procedure, 1973 ('CrPC') seeks grant of anticipatory bail to the applicant in event of his arrest in case FIR No. 210/2020 dtd. 21/9/2020, under Ss. 323/342/376/354/450/454/506/509/34 of the Indian Penal Code, 1860 ('IPC') registered at PS Rajinder Nagar.

(2.) Briefly stated, the facts of the present case are as under:

(3.) Learned counsel appearing on behalf of the applicant submitted that the latter has been falsely implicated in the present case. The applicant, Gagan Khokha was stated to reside separately from his parents, at a house in Patel Nagar, which is nowhere near the residence of the complainant. The applicant has placed on record, residential proof with regard to the same. It was submitted that the complainant began visiting the home of the applicant's father around May 2019, in order to take care of his ailing mother - Smt. Suman Khokha, who was suffering from 'Lympnode Asphyxia'. The relevant medical documents have been annexed with the application.