MOHAN SINGH Vs. STATE ( GOVT OF NCT DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.981/2018 under Sections 394/511/34 IPC, Police Station Samaipur Badli.

(2.) Allegation of the complainant is that on the day of the incident at about 7:15 pm when he was going to the factory of his uncle, four persons came in front and started fighting with him. They are alleged to have attempted to snatch his mobile phone and one of them i.e., the petitioner is alleged to have picked up a piece of brick and attacked him, on account of which he sustained a fracture above his right eye.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that the parties were very well known to each other and subject FIR is an offshoot of a dispute between the parties. He submits that there is a false allegation of an attempt of robbery and there is no question of any attempt of robbery having been made by the petitioner. Learned counsel for the petitioner further submits that as per the MLC, the injured was discharged on the same day after treatment.