SANDEEP VISHWAKARMA @ GOWARDHAN Vs. NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.319/2016 under Sections 186/353/307/395/397/398/511/34 IPC and Sections 25/27/54/59 Arms Act, Police Station Pul Prahlad Pur.

(2.) Charge sheet has been filed and charge against the petitioner has been framed under Sections 186/307/34 IPC. The allegations in the FIR are that the secret information has been received that some people were going to commit dacoity in a factory. On the information a raiding party was prepared. They intercepted one Maruti Swift Car and a Honda City Car and there were 4-8 occupants in the said vehicles. It is alleged that on being intercepted somebody fired from the vehicles on the police party.

(3.) Learned counsel for the petitioner submits that petitioner has been falsely implicated. He submits that there is nothing to show that the petitioner was the one who is alleged to have fired on the police party. He further submits that as per the FIR no one sustained any injury.