ROHIT NATH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks anticipatory bail in case FIR No.246/2017 under Sections 307/323/427/34 IPC, Police Station Pahar Ganj.

(2.) It is alleged in the FIR that the complainant along his friends and the injured Anil Sharma, were in the night between 21st & 22nd July, 2017 at about 1.00 PM, drinking and, thereafter, Anil Sharma got out of the car and spoke on phone with someone. It is alleged in the FIR that the co-accused Ashu along with three friends came on the spot and started arguing with Anil Sharma and thereafter, started assaulting Anil Sharma with fists and blows and also broke the windows of the car.

(3.) Learned counsel for the petitioner submits that, in the statement given to the Police by the complainant, the petitioner is not named and it is alleged that Ashu along with three friends had allegedly assaulted the injured- Anil Sharma. It is submitted that thereafter on 11.08.2017, when the injured- Anil Sharma was declared fit for making statement, he gave his statement reiterating the allegations in the FIR and once again stated that Ashu along with 2-3 of his friends had assaulted him.