KUMAR ASHISH Vs. STATE

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions. The application is disposed of.

(2.) This is a petition under Section 438 Cr.P.C. seeking anticipatory bail in FIR No. 448 of 2013 under Sections 323/308 IPC registered at P.S. Chhawla.

(3.) The case against the Petitioner in FIR No. 448 of 2013 is that the co-accused Puneet Sharma and Sumit along with others assaulted the Complainant and two others who are working as Chowkidars in the plot No. 43, Gali No. 8, Shyam Vihar, Phase-II, New Delhi at around 3.45 am in the morning of 16th December 2013.