MOHAMMAD ASIF Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.1434/2017, under Sections 341/308/323/34 IPC, Police Station Mangolpuri. Subject FIR has been registered on the complaint of one Sunny alias Sunil, son of late Shri Ranjeet Singh.

(2.) It is the case of the petitioner that the entire incident occurred on account of instigation of the complainant and his family members and the allegations in the subject FIR are false.

(3.) It is further contended that the entire incident has been recorded in the CCTV Cameras, which were in the concerned area. As per the petitioner, the CCTV footage shows that the complainant and his family members came prepared with the rods and lathis and entered into an altercation with the petitioner and his family members, who were assaulted.