MOHD. JALALUDDIN 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 offences punishable under Ss. 186/353/332/333/323/109/144/147/148/149/ 153A/188/336/427/307/302/308/201/120B/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).

(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 an abuse of process of law as the petitioner herein has been falsely implicated in the present case and he has not committed any offence as alleged therein.