ZAHID HASSAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 seeking grant of regular bail in FIR No. 337/2022 dtd. 23/7/2022, registered at Police Station Seelampur for offences punishable under Ss. 302/201/392/397/411/34 of the Indian Penal Code,1860.

(2.) The facts in brief which led to the registration of present FIR are as follows:

(3.) The chargesheet in the present case is filed before the Learned Trial Court, against the accused persons under Ss. 302/201/392/397/411/34 of the IPC, and subsequently, charges have been framed.