LALIT Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The First Anticipatory Bail Application on behalf of the Applicant, Lalit Kumar has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS') in FIR No.785/2024 at Police Station Sultanpuri dtd. 4/9/2024.

(2.) It is submitted in the Bail Application that the Applicant had filed the first Anticipatory Bail Application before the learned ASJ which was dismissed vide Order dtd. 6/12/2024.

(3.) The Applicant has asserted that he has been falsely implicated in the FIR, even though he has no concern in the alleged offence.