MOMEEN Vs. STATE

JUDGEMENT

(1.) By this common order, I shall dispose of three bail applications bearing No. 2767/2019, 2769/2019 and 2770/2019, moved by the petitioners namely Momeen, Amir Ameen and Taqveem respectively under Section 438 read with section 482 Cr.P.C for grant of anticipatory bail to them in case FIR No. 150/2019, U/s 308/195A/34 IPC registered at Police Station- Chandni Mahal.

(2.) Arguments heard. Record perused. I have also perused the status report filed by the state.

(3.) It is submitted by the Ld. counsel for the petitioners that the petitioners have been falsely implicated by the police at the instance of the complainant Zahid-Ur-Rehman. He further submitted that no such incident as alleged by the complainant had taken place on 16.09.2019.