JAKIR HUSSAIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 734/2025 of PS Narela for offence under Sec. 109(1)/3(5) of BNS and 27 Arms Act.

(2.) Broadly speaking, allegation against the accused/applicant is that he was accompanying the main assailant Sahil, who inflicted a gunshot injury on the right thigh of the injured Arbaz. According to the FIR, on account of a quarrel between two groups, there was a scuffle between Sahil, who brandished a pistol and Arbaz, in the course whereof, Sahil pulled the trigger and the pistol shot fired point blank at the right knee of Arbaz.

(3.) It is submitted by learned counsel for accused/applicant that accused/applicant is innocent and has been falsely implicated in this case as a matter of counterblast to an earlier FIR No. 732/2025 registered against Arbaz and others on the complaint of accused/applicant.