GAURAV Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Status report is filed. The same is taken on record.

(2.) Petitioner seeks regular bail in FIR.No.725/2018 under Sections 186/353/332/307/34 IPC, Police Station Punjabi Bagh.

(3.) Fir has been registered on the complaint of In-charge of a PCR.Van. It is alleged that information was received that two boys sitting in a car were misbehaving with some girls. When the PCR.reached the spot, neither the caller nor the girls were found. When they called back the caller, he gave the number of the vehicle in which the two boys were allegedly sitting. When the constable of the PCR.confronted the two boys, it is alleged that the petitioner, who was sitting on the driver's seat abused the constable. When the constable attempted to remove them from vehicle, the petitioner is alleged to have driven his vehicle on the constable thereby causing grievous injuries to him.