SATTU Vs. STATE (GOVT. OF NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.126/2018 under Sections 354/354-A/356/379/34 IPC, Police Station Amar Colony.

(2.) As per the allegations in the FIR, the complainant was walking on the street and was threatened by three boys who misbehaved with her and also snatched a gold chain. It is alleged that she has named two of the boys in the FIR and contended that they were calling each other by name.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that the subject FIR has been lodged at the behest of a cousin brother of the petitioner with whom the petitioner is having a dispute and who is also the landlord of the complainant.