JAVED Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Present petition has been moved seeking regular bail in case FIR No.69/2019 dtd. 2/2/2019 registered under Ss. 392/34 IPC at PS Welcome, North East, Delhi.

(2.) The case has been set up by the prosecution to be read as under:

(3.) Learned counsel for the petitioner submits that petitioner is in custody since 15/2/2019. It has further been submitted that material witnesses have already been examined. Therefore, there is no possibility of threatening or tampering the witnesses.