ARIF Vs. STATE

JUDGEMENT

(1.) By way of the present applications, the applicants seek regular bail in FIR No. 75/2020 dtd. 28/2/2020 under Ss. 302/149/147/148/436/120B/34 of the Indian Penal Code, 1860 (IPC) registered at Police Station Dayalpur. BAIL APPLN. 958/2022 has been filed on behalf of Arif and BAIL APPLN. 1115/2023 has been filed on behalf of Anish Qureshi.

(2.) Since these applications pertain to a common FIR and were heard together, they are being disposed of by a common judgment.

(3.) The present FIR has emerged out of riots and communal disharmony, which took place in certain parts of the North-East Delhi in the month of February, 2020 which resulted in the death of an innocent bystander.