Sanjeev Sachdeva, J. - (1.)Petitioner seeks regular bail in FIR No.148/2018 under Section 308/34 IPC, Police Station Mehrauli, District South. Subsequently, Section 14 Foreigners Act has been added.
(2.)Allegations in the FIR are that the information was received that someone had been beaten. The Duty Officer went to the hospital and found the injured. No name was disclosed by the injured at that time. In his subsequent statement he is alleged to have named the petitioner.
(3.)Learned counsel for the petitioner submits that the petitioner has been falsely implicated and he has been informed that a letter has been sent by the victim to the Investigating Officer that the petitioner was not involved.