HARISH TIWARI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of. BAIL APPLN. 2064/2023 & CRL.M.A. 16501/2023

(3.) The applicant has filed the present application under Sec. 439 of the Code of Criminal Procedure, 1973 ("Cr.P.C.') read with Sec. 436-A of the Cr.P.C. praying, inter alia, for the grant of regular bail in FIR No. 495/2017, dtd. 16/9/2017 under Ss. 384/389/411/120-B/34 of the Indian Penal Code, 1860 (IPC), registered at police station Punjabi Bagh, Delhi. Brief Facts