RAHUL Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The present application under Sec. 439 of the Code of Criminal Procedure, 1973 "CrPC" seeks regular bail in FIR no. 566/2018 for offence under Sec. 302 of the Indian Penal Code, 1860 "IPC" registered at PS: Mukherjee Nagar. Subsequently, chargesheet was filed under Ss. 307/302/120-B/109 read with Ss. 114/115 of the IPC and 25/27 of the Arms Act, 1959.

(2.) Briefly stated, the case of the prosecution, is as follows:

(3.) Mr. Jitender Sethi, Senior Advocate representing the Petitioner, urges the following grounds for seeking bail: