GULFAM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.120/2018 under Sections 308/34 IPC, Police Station Pandav Nagar.

(2.) The allegations against the petitioner are that the petitioner, who has a dispute with the victim/complainant, caught hold of the complainant and his son hit him with a blunt weapon from behind. In the FIR the nature of injuries has not been mentioned as the report was awaited, however, learned APP for state has produced the MLC of the victim wherein the doctor has opined that the nature of the injuries as grievous. The Investigating Officer has also produced the photographs of the injuries and the wounds sustained by the complainant. The injury sustained is on the back of the head.

(3.) Learned APP for the State submits that the petitioner has already been declared a proclaimed offender and publication under Section 82 Cr.P.C. has already been carried out and proceeding under Section 83 Cr.P.C. has been initiated by order dated 02.07.2018.