SURAJ Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Bail APPLN. 1982/2017

(2.) Petitioner seeks Regular Bail in FIR No.460/2016 under Section 307 IPC, Police Station Pandav Nagar.

(3.) The allegations in the FIR are that the petitioner and the respondent, both aged 20 years, are known to each other being the residents of the same locality. Consequent to a quarrel the petitioner is alleged to have beaten the complainant and thereafter caused injury with a sharp weapon.