AKASH SHARMA Vs. STATE OF DELHI

JUDGEMENT

(1.) The present application has been filed under Sec. 439 Cr.P.C for bail to the applicant in case FIR No. 0059/2023 dtd.: 10/2/2023 under Sec. 392/397/34 IPC at PS- Hazarat Nizamuddin, South-East, Delhi.

(2.) The briefly stated facts of the case that. the I.O. was informed that a dealing of CSR funding was going on between the petitioner along with his associate robbed Rs.50.00 Lakh from complainant on gun point and fled from the spot. The charge sheet has already been filed and the charges have been framed.

(3.) Mr. Sandeep Sharma, learned counsel for the petitioner submits that the petitioner is 19 years of age and he is pursuing Diploma in Mechanical Engineering (Production) and he is doing his Engineering from Govt. Polytechnic, Baghpat.