ROHIT Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. 165/2018 under Sections 326/34 of the Indian Penal Code, 1860 registered at Police Station Inderpuri.

(2.) The allegations in the FIR are that the complainant had a dispute with the petitioner and on the day of the incident, it is alleged that complainant was standing outside his factory when the petitioner along with his father, brother and other co-accused came on the spot and starting assaulting him. It is alleged that the co-accused gave a glass bottle to the petitioner who broke it and hit the complainant with the bottle.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that there is an ongoing dispute between the complainant and the family of the petitioner and petitioner has been falsely implicated in view of the said dispute.