MOHD. ANWAR Vs. STATE OF (NCT) DELHI
LAWS(DLH)-2020-8-126
HIGH COURT OF DELHI
Decided on
August 04,2020
Mohd. Anwar
Appellant
VERSUS
State Of (Nct) Delhi
Respondents
Referred Judgements :-
BABU SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]MOTI RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUNIL FULCHAND SHAH VS. UNION OF INDIA [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
CHAMAN LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
MASROOR VS. STATE OF U P [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
ASH MOHAMMAD VS. RAJ SINGH @ LALLA BABU [REFERRED TO]
JUDGEMENT
ANUP JAIRAM BHAMBHANI,J. -
(1.)The applicant Mohd. Anwar is an accused in case FIR No.105/2020 dated 04.03.2020 registered under sections 147/148/149/427/436 of the Indian Penal Code, 1860 at PS: Dayalpur, Delhi. It must be mentioned at the outset that the applicant was first arrested in a different case bearing FIR No.111/2020 dated 04.03.2020; and was subsequently formally arrested in the present case. The applicant has been in judicial custody from the date of his arrest in the other case on 03.04.2020 till date.
(2.)The applicant is also accused in the following other cases:
(3.)By way of the present application, the applicant seeks regular bail.
(2.)The applicant is also accused in the following other cases:
(3.)By way of the present application, the applicant seeks regular bail.
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