QAMAR IKBAL Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) First Bail Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS') has been filed by the Applicant Qamar Ikbal for grant of Regular Bail in FIR No.0111/2025 under Ss. 318(4)/319(2)/ 61(2)/3(5) of BNS, 2023, registered at PS: Special Cell, Delhi.

(2.) It is submitted that the Applicant is not named in the FIR and he had joined the investigations regularly as instructed by the IO. However, he was arrested on 23/4/2025, when he went to the IFSO, Special Cell, Sector 16-C, Dwarka, Delhi to attend the investigation.

(3.) It is submitted that he is innocent and has not committed any offence as alleged in the FIR and has been falsely implicated in this case. The Applicant was working as shuttering Contractor and has no role to play in the offence of cheating. Also, nothing has been recovered from his possession. He is neither a member of any Whatsapp group to do trading nor had connection with anyone outside India.