TILAK RAJ Vs. STATE

JUDGEMENT

(1.) The present is an application under Section 439 of the Code of Criminal Procedure, 1973 (Cr.PC) praying for grant of regular bail in FIR No. 1088/2015, under Sections 356/34 IPC registered at Police Station- Sarai Rohilla, Delhi.

(2.) The applicant has been in judicial custody since 19th September, 2015.

(3.) The charge-sheet in the subject FIR has been filed yesterday i.e. 16th December, 2015.