SATISH Vs. STATE(GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 51/2019 under Sections 308/324/34 of the IPC, Police Station Kalyanpuri, Delhi.

(2.) Status report has been filed in Bail APPLN.317/2019. Same is taken on record.

(3.) Allegations in the FIR are that the complainant was attending the marriage of his nephew which was being held in a park and at about 8.30 PM they observed some boys coming into the tent. When their presence was objected to, they left and subsequently it is alleged that they came armed with sticks and lathis and in an intoxicated state, started assaulting the complainant and his family members. Petitioners were the ones who were being identified and named in the FIR.