SHAHJAD KHAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.951/2018 under Sections 323/341/34 IPC, Police Station New Usmanpur. Subsequently, during investigation, Sections 392/394 IPC have been added.

(2.) Allegations in the FIR are that the complainant was going on his motorcycle, when he was going through the market, he saw there were 15-20 persons going in a procession and some of them were carrying swords. It is alleged that the complainant wanted to pass through, however, the procession did not permit the complainant to pass through on his motorcycle. Subsequently, it is alleged that he was thrown from his motorcycle by the petitioner and hit with the butt of a sword and his chain was also snatched.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that in the first statement given to the police over telephone and the statement given to the doctor, the complainant merely stated that a fight had taken place and there was no allegation that he was assaulted with the butt of a sword or that any chain was snatched.