IRSHAD Vs. STATE N.C.T OF DELHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Applications stand disposed of.

(3.) The present bail application under Sec. 439, read with Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed on behalf of the applicant, seeking grant of regular bail in case arising out of FIR bearing No. 165/2023, registered at Police Station Special Cell, Delhi for offences punishable under Ss. 489B/489C/34 of the Indian Penal Code, 1860 ('IPC').