SAJANI KHANNA Vs. STATE

JUDGEMENT

(1.) ORDER

(2.) THIS petition is filed against the order of the Additional Sessions Judge, New Delhi, dated 22.2.2002, whereby the learned Judge has directed the petitioners to deposit a sum of Rs. 2.5 lacs with the complainant to cover her maintenance and that of the child of the family being pre-condition of grant of pre-arrest bail.