MD. SHAHID Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present application under Sec. 439 of the Code of Criminal Procedure, 1973 ('CrPC') seeks regular bail in case FIR No. 376/2022 under Ss. 420/467/468/471/120B/34 of the Indian Penal Code, 1860 ('IPC') registered at PS Chandni Mahal.

(2.) By a separate judgment of the same date passed in BAIL APPLN. 2524/2023 titled 'Md. Shahid @ Munna Builder v. State of NCT of Delhi', this Court has disposed of an application seeking regular bail filed on behalf of the applicant herein, in case FIR No. 191/2022 under Ss. 380/448/453/420/467/468/471/120B/34 of the IPC registered at PS Chandni Mahal. The said FIR was registered at the instance of Smt. Kusum Lata based on a set of similar facts and circumstances, as in the present case.

(3.) The facts of the present case, as stated in the status report dtd. 4/8/2023 authored by SHO, PS Chandni Mahal, are as under: