ROHIT Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. 41/2018 under Sections 308/34 of the IPC, Police Station Neb Sarai, Delhi.

(2.) The allegations against the petitioner are that the complainant along with his friend Sharif were walking towards his house when he saw coaccused beating a boy and when they tried to intervene, two boys came along with rods in their hands and started beating them and soon thereafter one more person alongwith the petitioner came with sticks and started beating the complainant and his friend and on account of the beatings injuries were sustained by the complainant as well as his friend. As per the FIR, the friend of the complainant Sharif was assaulted by the petitioner on his hands and legs.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated as the complainant is an accused in cross FIR lodged by one of the friends of the petitioner.