MANISH KUMAR MAHOR Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.289 of 2018 under Sections 323/452/427/506/34 of the Indian Penal Code, 1860, Police Station Jagat Puri.

(2.) Allegations in the FIR are that the complainant along with his brother was going on the street when he was confronted by 2-3 boys and an altercation took place. Thereafter the neighbours intervened and the boys left the spot. Subsequently, boys came with other persons and entered the house of the complainant and dragged the complainant out of the house. It is alleged that petitioner along with other co-accused beat the complainant, his brother and other neighbours.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated.