AMIT CHAUDHARY Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No. 159/2018 under Sections 457/380/411/34 of the IPC registered at Police Station Anand Parbat, New Delhi.

(2.) The allegations against the petitioner are that the complainant who had a factory of manufacturing jeans. It is alleged that 30 rolls of jeans material were stolen from the factory of the complainant.

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