SUSHIL KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) CRL. M. A. No. 12362-63/2007 in bail application No. 2416/ 2007 allowed, subject to just exceptions. Bail Application No. 2416/2007 fir No. 275/07 dated 8. 4,2007 under section 341/323/34 IPC Police Station, Tilak nagar. 1. Petitioner is an accused in the afore-noted FIR. He seeks anticipatory bail.

(2.) NOTICE. COUNSEL as above accepts notice for the state. The Investigating Officer has been present. Record of investigation has been perused.

(3.) ADMITTEDLY, on 8. 4. 2007 a dispute had taken place involving the petitioner as also the complainant of FIR No. 275/07.