ANKIT Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 219/2025 of PS Tilak Nagar for offences under Sec. 309(4)/309(6)/311/3(5) BNS and 25/27/54/59 Arms Act.

(2.) Learned APP assisted by IO/SI Jatin accepts notice.

(3.) On behalf of the accused/applicant, it is contended that he is innocent and has been falsely implicated in this case. It is also contended that the witnesses could not identify the accused/applicant in TIP proceedings.