BHUPENDER SINGH & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) These three petitions are directed against the order dated 30.4.2011 of learned ASJ, Rohini Courts, Delhi.

(2.) The petitioners are arrayed as accused persons in case FIR No. 172/2011, under Ss. 307/34 IPC, P.S. Model Town. They were granted bail by the learned M.M. vide order dated 21.4.2011. The complainant challenged the said order in revision before the learned ASJ, who vide impugned order dated 30.4.2011, cancelled the bail of all the petitioners and thereby set aside the order dated 21st April, 2011 of learned M.M. The petitioners filed bail applications No. 721/2011 and 736/2011 before this court and vide orders dated 24th May, 2011 and 27.5.2011, they were granted anticipatory bail by this court. Subsequently, on 13th September, 2011, they withdrew the said bail applications and as per the liberty granted by this court, they have filed the present petitions.

(3.) The present FIR was registered on the complaint of Rupesh Chaudhary. Besides the petitioners, the other persons arrayed as accused are Rajinder Singh, Jaspal Singh Aneja and Gurjeet Singh Aneja. All the three of them are on anticipatory bail granted by this court vide order dated 3.6.2011.