MAMTA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from an order dtd. 2/3/2022 of a Single Judge of the High Court of Delhi in Bail Application No 196 of 2022.

(3.) The second respondent is facing trial in connection with FIR No 894 of 2014 dtd. 18/11/2014 for alleged offences punishable under Ss. 363, 364A, 302 and 201 read with Sec. 34 of the Indian Penal Code 1860 registered at Police Station Gandhi Nagar, District East Delhi. Following the submission of the charge-sheet under Sec. 173 of the Code of Criminal Procedure 1973("CrPC"), charges have been framed. Eleven prosecution witnesses have been examined.