NITIN @ NANGA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No. 945/2015 under Sections 308/34 of the IPC, registered at Police Station Sarai Rohilla, Delhi.

(2.) The allegations in the FIR are that the complainant's brother had made complaints against the petitioner and his friends. One evening when the complainant was walking in the street, a blow was inflicted on his head by someone from behind when he turned, he saw the petitioner holding an iron rod. It is alleged in the FIR that thereafter another co-accused hit the complainant with a stick and thereafter all of them beat him up.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated as there is rivalry between the petitioner as well as complainant.