RAM SUMIRAN PAL Vs. STATE

JUDGEMENT

(1.) This is an application under Section 439 read with Section 482 CrPC for interim bail. The petitioner has been facing trial in a case registered pursuant to the FIR No.198/2013 under Section 420/406/120B IPC at Police Station, Crime Branch, Delhi on complaint of one Rambir Sharma.

(2.) On the basis of complaint the FIR was registered on 29th November, 2013. The contents of the FIR read as under :

(3.) The petitioner is in custody since 25th November, 2013. It is pleaded that he is innocent and has been falsely implicated in the present case. Even the counsel has made the statement that he was arrested before the date of complaint. On the basis of the complaint the FIR was registered on 29th November, 2013 at Police Station Crime Branch, New Delhi. The petition for quashing the FIR is also pending for disposal.