SUNITA Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Section 439(2) read with Section 482 Cr.P.C. for cancellation of bail of respondent Nos. 2 to 9 and for expunction of remarks passed in case FIR No. 44/2002, under Sections 406/498(A) IPC, P.S. Najafgarh.

(2.) AT the outset learned counsel for State submits that investigation has been completed and challan has been sent to the prosecution agency. At this, learned counsel for petitioner submits that he would press this petition only for expunction of remarks. I have heard learned counsel for parties and have been taken through the record.

(3.) THUS , learned counsel for petitioner argued that istridhan articles could not be seized because the same were removed. The Additional Sessions Judge on the basis of report dated 18.2.2002, while granting anticipatory bail to the respondents, observed as under :