NISHA TAYAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is a petition under Section 439 CrPC for grant of regular bail in FIR No.263/2020 dated 07.10.2020 registered at Police Station Prasad Nagar for offence under Section 364A IPC.

(2.) The facts in brief leading to the present bail application are as follows:-

(3.) Heard Mr. Mr.Pashupati Nath Razdan, learned counsel for the petitioner and Ms. Kusum Dhalla, learned APP for the State and perused the material on record.