MOHIT Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The Investigating Officer has identified the complainant.

(2.) On behalf of the applicant, it has been submitted that the applicant has been falsely implicated in the present case and is in custody since 3.3.2017 and that the other co-accused in the instant case, one being a juvenile, named, Salman and another co-accused Yusuf are presently on bail and two other accused that is the present applicant and the co-accused Raheesh are in custody and it has been submitted that no useful purpose would be served with further incarceration of the appellant in custody inasmuch as the charge sheet in the case has already been filed.

(3.) Reliance has also been placed on behalf of the applicant on the affidavit of the complainant stating to the effect that the applicant was not the person present at the time of the alleged commission of the offences on 2.3.2017 under Sections 392/397/506/411/34 IPC, 1860.