SATULA DEVI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The instant petition under Section 482 Cr.P.C. is filed for setting aside order dated 17.12.2020 passed by the learned Additional Session Judge, Patiala House Courts, New Delhi in Bail Application 1694/20 whereby the Additional Session Judge refused to cancel the Bail granted to the respondent No.2 in FIR No. 279 dated 21.09.2020, registered at Police Station Crime Branch, New Delhi, under Sections 323, 344, 406, 509, 411, 420 and 34 of IPC read with Section 12 of the Passport Act.

(2.) Brief facts leading to this case are as under:

(3.) The respondent No.2 filed an application for bail in FIR No. 279. The Additional Session Judge by an order dated 23.10.2019 granted bail to the respondent No.2/petitioner therein on the following terms :