VINEET Vs. STATE

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 (CrPC), seeking regular bail in FIR No. 491/2017 dtd. 26/11/2017, registered at Police Station Timarpur, for offences under Ss. 323/341/34 of the Indian Penal Code, 1860 (IPC).

(2.) The facts relevant for the adjudication of the present application are as follows:

(3.) The learned Senior counsel for the applicant submitted that the applicant is a law-abiding citizen and has been falsely implicated in the present case. The applicant has been in incarceration since 14/12/2017. He submitted that the investigation in the present case is complete and no purpose would be served by keeping the applicant in further custody.