MOHIT CHAWLA Vs. STATE

JUDGEMENT

(1.) Nominal Roll of the Petitioner has been received. The same is taken on record.

(2.) Petitioner seeks regular bail in case FIR No.453/2017 under Sections 376-D/365 IPC, Police Station K.N.Katju Marg.

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