UJJAWAL SHARMA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) 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) read with Sec. 528 of B.N.S.S. (old Sec. 482 of CrPC) has been filed on behalf of Ujjawal Sharma for grant of Regular Bail in FIR No. 0440/2024 under Sec. 281/125(A)/106/105 of the Bharatiya Nyaya Sanhita, 2023 registered at Police Station Shahdara, Delhi.

(2.) It is submitted that the Applicant had filed two Bail Applications before the learned Trial Court, which have both been dismissed on 29/11/2024 and 10/12/2024 respectively. It is asserted that the FIR was registered on a Complaint filed by Sh. Vikas Sharma, the Complainant wherein he has been falsely implicated by making false allegations of his involvement in the road accident.

(3.) On 9/11/2024 at about 11:00 p.m., Head Constable Yogender Singh along with 2/3 police officials, came to his residence where he is residing with his widowed mother and took the Applicant into custody despite protest, without disclosing the reasons and grounds for arrest.