ANIL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of. BAIL APPLN. 3147/2024

(3.) By way of the present application, filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the petitioner seeks grant of Regular Bail in FIR No. 0723/2023 dtd. 23/12/2023 for offences under Ss. 457/380/511 of the Indian Penal Code, 1860, registered at Police Station Vikaspuri, New Delhi.