ANSHUL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The Applicant, through the present application, under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023["BNSS"] (formerly Sec. 439 of the Code of Criminal Procedure, 1973["Cr.P.C."]), seeks regular bail in FIR No. 166/2024 under Ss. 498A, 304B, 34 of the Indian Penal Code["IPC"], registered at P.S. Geeta Colony.

(2.) Brief facts, as set out by the prosecution, is as follows:

(3.) Mr. Ramesh Gupta, Senior Counsel for the Applicant, contends that the Applicant has been falsely implicated and seeks bail on the following grounds: