DEEPMALA Vs. STATE

JUDGEMENT

(1.) The petitioner, vide the present petition seeks the setting aside of the order dtd. 16/3/2019 in Bail Application No.616/2019 of the Court of the learned ASJ, Tis Hazari Courts, (West) and seeks the cancellation of bail granted to respondent Nos. 2 to 9 in case FIR No.249/2015, PS Ranhola under Ss. 323/354/506/34 of the Indian Penal Code, 1860, and has sought directions to the respondent No.1 to arrest and take the said respondent Nos.2 to 9 in custody in the said case.

(2.) Notice of the petition was issued to the respondents and during the course of proceedings on 12/7/2019, it was submitted on behalf of the petitioner that the prayer against the respondent Nos.2 to 5 and 7 to 9 was not pressed and that the prayer was confined to seeking the cancellation of bail granted to respondent No.6 Chander Shekhar in relation to the said FIR and the petition is thus being treated only qua the said prayer.

(3.) The status report of the State dtd. 13/5/2019 submitted under signatures of Insp. Manmohan Singh, SHO/PS Ranhola is on the record.