RAKESH TIWARI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The present is an application under Section 439 of the Code of Criminal Procedure, 1973 praying for regular bail in FIR No.943/2014 under Section 394/397/34 IPC registered at Police Station- Karawal Nagar, Delhi.

(2.) The applicant has been in judicial custody since 30.01.2015. The trial is ongoing and the examination of the victim/complainant has already taken place.

(3.) Counsel appearing on behalf of the applicant states that he has been falsely implicated by the victim in the present FIR owing to personal enmity and that the victim does not remember the day on which he had pointed out the place where the incident occurred to the police.