VISHAL KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 416/2018 under Sections 307/34 of the IPC, Police Station Bhalswa Dairy.

(2.) The allegations are that the victim was fighting with a co accused and thereafter it is alleged that petitioner and another co accused Sadhu Singh came on the spot and intervened. It is alleged that all three of them started beating the victim.

(3.) Thereafter it is alleged that petitioner and the co accused Sadhu Singh held the victim and instigated the main accused, who stabbed the victim.