STATE Vs. SUNIL PURI

JUDGEMENT

(1.) . Vide order dated 7.10.2002, respondents were directed to present in person in view of seriousness of matter but today none is present.

(2.) This is a petition for cancellation of bail of the respondents. The allegations against the respondents are that they had committed gang-rape of a foreigner who was a Uzbekistani National known as Ms. Lola Tenchevo when she visited India as a tourist. She was given beating while being raped by the respondents. Her head was banged against the wall and her hairs were pulled up. The case was registered on the complaint of First Secretary/Counsellor of Embassy of Uzbakistan after he conversed with the prosecutrix in Russian language and transcribed in English language to the I.O. The respondents first approached learned A.S.J. for bail. The application for bail was dismissed vide order dated 13.5.2000.

(3.) They moved another bail application during the vacation before Vacation Sessions Judge and procured the bail without mentioning the factum of earlier bail application having been dismissed. All those pleas which were raised by them in the earlier bail application and rejected were also raised before Vacation Sessions Judge and considering their pleas, the learned Vacation Sessions Judge granted the bail.