DEEPAK KUMAR GUPTA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) First Bail Application under Sec. 483 of BNSS has been filed on behalf of the Applicant/Deepak Kumar Gupta seeking Bail in Criminal Case No.8953/2022, pending before learned ACJM, Rohini Courts, New Delhi, in FIR No.0654/2022 under Ss. 420/467/468/471/120B IPC registered at PS Rani Bagh.

(2.) It is submitted that the Applicant is in judicial custody since 19/5/2022. He is an innocent person and has been falsely implicated in the present case. There is not an iota of evidence regarding the aforesaid Ss. of IPC and no case is made out against him.

(3.) The case of Prosecution is that the Complainant/Sh. Gaurav Bhardwaj, who is Sub-Inspector in Delhi Police, was serving in Rani Bagh Police Station from December 2016 till July 2021. During his service, he used to reside at 3rd Floor, Barak No. 8 of Rani Bagh Police Station.