KARAN Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner has filed the present bail application under Sec. 439 read with Sec. 482 of the Code of Criminal Procedure, 1973 for seeking regular bail in a case registered under FIR No.894/2015 under Sec. 394/395/397/289/34 of Indian Penal Code, Police Station Mehrauli, Delhi.

(2.) The petitioner had also moved the bail application before the learned Additional Sessions Judge -3 (South), Saket Courts, New Delhi, which was dismissed vide order dated 07.093.2015, which is impugned in the present petition. The learned Additional Sessions Judge -3 (South), Saket Courts, New Delhi, keeping in view the seriousness of the offence punishable under Sec. 395 of Indian Penal Code, rejected the bail application of the petitioner.

(3.) Mr. Sameer Chandra, Advocate appears on behalf of the petitioner and submits that the petitioner has been falsely implicated in the case. It is also contended that the petitioner is in judicial custody for the last about seven months and charges are yet to be framed in this case. Counsel for the petitioner further argued that despite complainant's statement of complainant regarding not lodging any complaint against the petitioner, the police has lodge the FIR at the instance of some persons.