JITENDER Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioners seek anticipatory bail in FIR No. 93/2018 under Sections 354/354-B/323/506/509/34 of the Indian Penal Code, 1860 registered at Police Station Okhla Indl. Area.

(2.) Allegations in the FIR are that when the prosecutrix was in her house, she heard some people making noise outside her house and when she went out she saw that her nephew who had come to their house for celebrating Holi was being beaten by the petitioners. When she intervened, they misbehaved with her and are alleged to have torn her clothes and paraded her naked on the street.

(3.) Learned counsel for the petitioners submits that petitioners have been falsely implicated as there was enmity between the parties. He further submits that there is no evidence to substantiate the commission of the offence.