LUCKY Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 CrPC seeking regular bail in case FIR No. 32/2021 dtd. 31/3/2021 registered under Ss. 186/353/307/34 IPC and Ss. 25/27 Arms Act at PS Jaffarpur Kalan.

(2.) Learned counsel for the petitioner submits that the petitioner/accused is in custody since 31/3/2021.

(3.) Learned counsel submits that the petitioner has been falsely implicated in the present case. Learned counsel submits that the petitioner has already been acquitted in the murder case bearing FIR No. 25/2021 registered at PS Jaffarpur Kalan. Learned counsel submits that besides this case the petitioner is involved in another case bearing FIR No. 96/21 under Ss. 336/506 IPC and Sec. 27 Arms Act registered at PS Kapashera. Learned counsel submits that the petitioner has already been granted bail in FIR No. 96/21. Learned counsel submits that in the present case no public witness was joined and the case of the prosecution is doubtful and therefore the petitioner may be admitted on bail.