Sanjeev Sachdeva, J. - (1.)Petitioner seeks anticipatory bail in FIR No.355/2018 under Sections 451/506/34 IPC, PS Manogl Puri. Subsequently Sections 452 IPC and 30 Arms Act have been added. Allegations in the FIR are that the petitioner had gone into the shop of the complainant and thereafter threatened with a weapon.
(2.)Learned counsel for the petitioner submits that the petitioner has been falsely implicated and the CCTV footage which has been seized by the prosecution clearly shows that the petitioner had not gone there with the intention to threaten the complainant rather the CCTV footage shows that the petitioner had gone there as there was some dispute with regard to repayment of money of the petitioner which was to be repaid by the complainant and subsequently some altercation took place and further shows that the petitioner was not the aggressor.
(3.)By order dated 04.05.2018, the petitioner was directed to join investigation. Learned counsel submits that the licensed revolver of the petitioner along with arms license deposited with the Investigating Officer.