VIRENDER SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 284/2023 of PS Special Cell for offence under Sec. 186/353/307/34 IPC read with Sec. 25/27Arms Act and 4/5 Explosive Act.

(2.) Learned APP accepts notice and strongly opposes the bail application.

(3.) On behalf of the accused/applicant, it is argued that the prosecution case is not truthful and till date the chargesheet has not been committed to the Court of Sessions. Further, learned counsel for the accused/applicant argues that the co-accused have been granted bail, so the present case is a fit case on parity.