MOHD. WASIM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The applicant/petitioner has approached this Court inter alia seeking grant of regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 ('Cr.P.C' hereinafter) [now Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS' hereinafter)] in FIR No. 60/2020 dtd. 26/2/2020 registered at Police Station ' Dayalpur for the offences punishable under Ss. 186/353/332/333/323/109/144/147/148/ 149/ 153A/188/336/427/307/302/308/397/412/201/120B/34 of the Indian Penal Code, 1860 ('IPC' hereinafter) read with Ss. 3 and 4 of the Prevention of Damage to Public Property Act, 1984 ('PDPP Act' hereinafter) and Ss. 25/27/54/59 of the Arms Act, 1959 ('Arms Act' hereinafter).

(2.) The brief facts that led to the filing of the present application are as follow:

(3.) Learned counsel for the petitioner submitted that the present FIR is nothing but a gross abuse of process of law as the petitioner herein has been falsely implicated in the present case as he has not committed any offence as alleged therein.