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Judgment
6 paragraphs · 242 wordsBrijesh Sethi, J
Vide this order, I shall dispose of the bail application filed under section 439 Cr.P.C. by the petitioner-Pankaj Chadha in FIR No. 346/2019 under Sections 392/397 IPC & 25/27/54/59 Arms Act, Police Station Punjabi Bagh.
Ld. Counsel for the petitioner has prayed for regular bail on the ground that petitioner is innocent and has been falsely implicated in the present case. Petitioner is in judicial custody since 28.06.2019. The investigation stands completed and the chargesheet has been filed. There are no chances of petitioner tampering with evidence.
Learned Additional Public Prosecutor for the state has opposed the regular bail application on the ground that allegations against the petitioner are serious in nature. The petitioner against whom there are some allegation of robbery was the driver of the ECO Van and he has also been identified by the complainant and a Katta has been recovered from him. The petitioner is also involved in an other FIR No. 382/2019.
I have considered the rival submissions. The petitioner has been identified by the complainant and a country made pistol has been recovered from him. He has been identified by the complainant. He is also involved in another FIR No. 229/2019 for the offence under Section 382 IPC. In view of the facts appearing on record and keeping in mind the nature and gravity of the offence, no grounds for bail are made out at this stage.
The bail application is, therefore, dismissed.