ADIL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case e-FIR No. 80086602/2025 of PS Timarpur, Delhi for offence under Sec. 134/303(2) BNS.

(2.) In furtherance of last order, it is submitted by IO/SI Mohit that the accused/applicant has joined investigation.

(3.) I have heard learned APP for State but did not have the privilege to hear learned counsel for accused/applicant, who has not been able to appear, and I find no reason to adjourn the matter further.