HITESH BHUGRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 624/2025 of PS Mehrauli for offences under Sec. 115(2)/333/308(4)/ 351(3)/3(5) BNS and Ss. 25/27/54/59 of the Arms Act.

(2.) By last order (5/12/2025), the learned predecessor bench by way of detailed order adjourned the matter to this day for hearing, granting interim protection to the accused/applicant from arrest, subject to his joining and cooperating in the investigation. Today, it is fairly submitted by learned APP on instructions of IO/SI Vinod Kumar that the accused/applicant has joined and also cooperated in the investigation and is no more required for investigation purposes.

(3.) Broadly speaking, the allegation against the accused/applicant is that he assaulted the complainant de facto with fists and kicks, though his co-accused Himanshu and Shubham @ Sube were carrying pistol and the co-accused Shubham @ Sube also demanded Rs.2,00,000.00. There is no other allegation against the accused/applicant.