BALKISHAN @TINKU Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present application under Section 438 of the Cr.P.C. for grant of anticipatory bail in FIR No.314/2019 under Sections 186/353/332/34 of the Indian Penal Code, 1860, registered at P.S. Sarai Rohilla, Delhi.

(2.) Status report has already been filed.

(3.) The brief facts as emanating from the status report filed by the respondent are that on 10.10.2019, the present case was registered on the statement of the complainant, namely, Mr.Rahul Kumar. In his statement, the complainant had stated that he is currently posted as Milch Tax Inspector and his work is to catch stray cattle and to restrict any illegal dairy farm. On 10.10.2019, when he along with his staff was catching stray cattle near Shastri Nagar Metro Station, one person, namely, Sunder Lal along with his brother Tinku came on a motorcycle and said that the complainant and his staff had caught their cattle and they attacked the complainant and his staff with a stick and injured him. Thereafter, they ran away from the spot leaving their bike behind. On this, the present FIR was registered.