SHAKUNTALA DEVI GOLYAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C is directed against the order dated 18.03.2021, in Case No.5444/2020, whereby the learned Metropolitan Magistrate, Saket Courts, Delhi, granted bail to the accused Vijender (respondent No.2 herein) and Brij Kishor (respondent No.3 herein) and exempted the other accused namely Anil Bhalla, Gautam and Gaurav from appearance. It is pertinent to mention here that the instant petition is restricted only to the portion granting bail to Vijender (respondent No.2 herein) and Brij Kishor (respondent No.3 herein).

(2.) The facts, in brief, leading to the instant revision petition are as under:

(3.) Heard Mr. Rakesh Kumar Singh, learned counsel for the petitioner, Ms. Meenakshi Chauhan, learned APP for the State and perused the material on record.