SUNIL Vs. STATE

JUDGEMENT

(1.) Apprehending his arrest in a case registered vide FIR No. 0267/2015 dated 14.04.2015 under Section 379 IPC, PS RMD Main (ODRS), District Crime and Railways, Delhi, the petitioner seeks anticipatory bail in the event of his arrest under section 438 of the Code of Criminal Procedure, 1973 (in short 'Cr.PC')

(2.) Status report has been filed.

(3.) Learned counsel for the petitioner submits that the petitioner is an innocent person. He has been falsely implicated in this case. He submits that the name of the petitioner has figured only in the disclosure statement of the co-accused.