MAHENDER SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.1004 of 2018 under Sections 307/34 of the Indian Penal Code, 1860, Police Station Uttam Nagar (now transferred to Police Station Mohan Garden).

(2.) Allegations in the FIR are that the complainant who was outside his house was accosted by some boys, one of whom was co accused Himanshu. They threatened him and attempted to stab him. When his father intervened they stabbed his father. The complainant received injuries on his hand whereas his father received stab wounds in his stomach which as per the medical report are life threatening.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that the complainant has not named him in the FIR though they are closely related and well known to each other. Learned counsel submits that in the FIR the categorical statement of the complainant is that apart from Himanshu he does not know the others but can identify them if produced before him.