MOHD TAHIR HUSSAIN Vs. STATE (NCT OF DELHI)

JUDGEMENT

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

(2.) The Application is disposed of.

(3.) The present Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS, 2023') has been filed on behalf of the Applicant/Petitioner seeking 'Interim Bail' from 14/1/2025 to 9/2/2025 to participate in the election process and to contest the Delhi Assembly Elections, 2025 from Mustafabad Constituency, Delhi.