SARVESH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. 411/2018 under Sections 341/323/506/325/308/34 Indian Penal Code, 1860, P.S. Govindpuri.

(2.) Subject FIR was registered alleging that the complainant was standing outside his father's grocery shop when the neighbours inter-alia the petitioner came to the respondent and started fighting with them. When it was objected to the petitioner came out of his house with a sword and assaulted the complainant with the sword on his head. Thereafter it is alleged that the parents of the petitioner also joined him and assaulted the complainant and his parents.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that in fact the perpetrators of the quarrel were the complainant and his family and they had started assaulting the petitioner and his parents and which led to a fight and in the process the petitioner and his parents and other family members also sustained injuries. He submits that a complaint was lodged and FIR has already been registered against the complainant and his family members being FIR No.432/2018 under Section 323/325/452/379/506/34 of the Indian Penal Code, 1860, P.S Govindpuri.