SUMAN Vs. STATE & ORS.

JUDGEMENT

(1.) Vide the instant petition, the petitioner has assailed the order dated 11.11.2011 of District Judge & Addl. Sessions Judge, Incharge North -West District, Rohini Courts whereby the ld. Trial Judge directed the respondents to be released on anticipatory bail.

(2.) Ld. Counsel for the petitioner further submits that the accused in the present case are 21 in number. Three ladies were gang raped by them on 02.02.2009 and on same date, complaint was lodged to the police. However, FIR was lodged on 24.03.2009 only under Sec. 324 Indian Penal Code, 1860.

(3.) Thereafter, petitioner filed the petition before this court and vide order dated 06.03.2010, whereby this Court directed the police to record the statement of the prosecutrix / petitioner.