WASEEM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Bail APPLN. 1533/2017

(2.) The allegations against the petitioner are that there was an altercation outside the house of the complainant which started with verbal abuse and subsequently led to fight. It is alleged that the nephew of the complainant was caught hold of by one of the accused and the other co-accused inflicted injuries with a knife and a chopper. It is alleged that three persons sustained injuries.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated and there are cross-FIRs registered. He further submits that, as per medical report, the nature of injuries is simple. He further submits that the alleged incident is of the year 2015 and there is no recovery of any weapon.