AVTAR SINGH @ SUNNY Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.248/2018 under Section 307/34 IPC, Police Station Ambedkar Nagar.

(2.) The allegations in the FIR are that the petitioner along with the co accused assaulted the complainant and inflicted wounds on his stomach.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that the statement of the complainant as well as of the two independent witnesses inter-alia the brother of the complainant have already been recorded before the Trial Court and the witnesses have not supported the case of the prosecution and have failed to even identify the petitioner.