SAGAR Vs. STATE (GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) Crl.M.A.No.3450/2018(Exemption) Allowed, subject to all just exceptions.

(2.) As per the status report, it is mentioned that on 13.12017, nonbailable warrants were issued against the petitioner and thereafter, on 16.01.2018, proceedings under Section 82 of the Code of Criminal Procedure (Cr.P.C.), were initiated.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the subject case.