AZAD Vs. STATE (GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) CRL.M.A.16206/2015 (Exemption) Exemption granted subject to all just exceptions.

(2.) The applicant has been in judicial custody since the night intervening 21.09.2015 and 22.09.2015.

(3.) Mr. Anurag Jain, learned counsel appearing on behalf of the applicant states that although the applicant has been named in the subject FIR, he has been falsely implicated. Mr. Jain would then urge that on 21.09.2015, the date when the alleged incident occurred, he was attending to his ailing mother at Khetarpal Hospital, Main Najafgarh Road, Delhi all day long. In this behalf, Mr. Jain learned counsel appearing on behalf of the applicant has invited my attention to the CCTV grabs annexed to the present application and marked as Annexure - 'B' at page 45, which according to him clearly establish the applicant's presence at the Khetarpal Hospital.