ANKIT CHAUHAN Vs. GNCTD ( STATE )

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.126/2018 under Sections 323/341/427/506/34 IPC. It is informed that Section 392 has been added later on.

(2.) It is noticed that Sections 323/341/427/506 IPC are bailable apart from Section 392 IPC, which has been added later on.

(3.) The allegation against the petitioner is that the petitioner along with the other co-accused stopped the car of the complainant in which he and his brother were travelling and thereafter dragged them out of the car, assaulted them and damaged their car. It is alleged that money was removed from the pocket of the brother of the complainant.