MOHIT Vs. STATE

JUDGEMENT

(1.) The present application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 ('CrPC') seeking regular bail in FIR No.605/2021, dtd. 21/5/2021, for offences under Ss. 302/34 of the Indian Penal Code, 1860 ('IPC') and Ss. 25/27 of the Arms Act, 1959, registered at PS Mangolpuri. Chargesheet has been filed against the petitioner for offences under Ss. 302/34 of the IPC and Ss. 25/27 of the Arms Act, 1959.

(2.) The brief facts of the present case are as follows:

(3.) The learned counsel for the applicant submitted that the applicant has been falsely implicated in the present case. He submitted that the FIR only states that 'Ashu and his friends' had shot and stabbed the victim, and the applicant is not named in the FIR. Moreover, he submitted that only three assailants have been mentioned in the FIR, one with a pistol and two with knives. He submits that the implication of the applicant, who is alleged to be the fourth person involved in the crime, is clearly an afterthought.