DINESH KUMAR Vs. UT OF J&K

JUDGEMENT

(1.) Petitioner has filed the instant application for grant of bail in anticipation of arrest in F.I.R No. 85/2020 for offences under Sections 458, 385, 147, 148 IPC and 4/25 Arms Act.

(2.) Petitioner claims that he has been falsely implicated in the subject F.I.R on account of some previous enmity between him and the complainant as the petitioner had exposed nefarious activities pertaining to illegal mining in which the complainant was indulging. It is further contended by learned counsel for the petitioner that on the face of it, the story projected in the F.I.R appears to be false. He has further submitted that co-accused have already been admitted to bail in the subject F.I.R.

(3.) Having heard learned counsel for the petitioner and having considered the material on record, a case for grant of ad-interim relief is made out.