VIVEK KUMAR @ VICKKY Vs. STATE , GNCT DELHI

JUDGEMENT

(1.) Petitioners seek anticipatory bail in case FIR No. 172/2017 under Sections 308/34 of the IPC, Police Station Mandawali, Fazal Pur, Delhi.

(2.) As per the FIR, the petitioners are alleged to have assaulted the complainant and his brother after a quarrel which took place between them. The accused Vivek Kumar @ Vickky and accused Rajat Sharma are alleged to have held the complainant and accused Samardeep Singh is alleged to have hit with a cooking pan.

(3.) Learned counsel for the petitioner submits that the petitioners have been falsely implicated as there is a civil dispute over recovery of money between the brother of the complainant as well as the petitioners. It is further contended that the complainant and his brother were drunk. Further, it is contended that the petitioners were not even present on the spot which could have been verified from the CCTVs installed outside the Dhaba where the dispute is alleged to have taken place.