KING GOSWAMI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 503/2025 of PS Dayalpur for offence under Sec. 109(1)/3(5) BNS.

(2.) It appears that the accused/applicant was granted interim protection from arrest by the predecessor bench vide order dtd. 26/11/2025.

(3.) Broadly speaking, the allegation against the accused/applicant is that he called the victim/complainant de facto to the spot under the pretext of burning crackers on the night of Diwali but thereafter the complainant de facto was assaulted by co-accused Ravi and 2-3 unknown persons. The co-accused Ravi allegedly assaulted the complainant de facto with some pointed object on his waist and back. It is alleged by the complainant de facto that the accused/applicant did not save him and did not take him to the hospital. There is no other allegation against the accused/applicant.