SADRE ALAM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A. 18080/2025 1. Exemption allowed, subject to all just exceptions.

(2.) The Application stands disposed of. BAIL APPLN.2255/2025

(3.) First Bail Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'B.N.S.S.') (old Sec. 439 of the Code of Criminal Procedure, 1973) (hereinafter referred to as 'Cr.P.C.') has been filed on behalf of the Petitioner, Sadre Alam @ Chotu, for grant of Regular Bail in FIR No. 850/2024 under Sec. 109(1) of Bharatiya Nyaya Sanhita (hereinafter referred to as 'B.N.S.') and Sec. 25/27 of Arms Act, registered at Police Station Bhalswa Dairy.