VIPIN BABBAR Vs. SAROJ SATIJA

JUDGEMENT

(1.) JUDGMENT

(2.) THIS is an application for cancellation of bail of the respondent No. 1. Learned Counsel for the petitioner submits that the anticipatory bail of the petitioner was rejected by R.L. Gupta, J. on January 25, 1993. He points out that on the date the anticipatory bail was rejected, challan had already been filed against the accused persons including the petitioner. He submits that in the order of R.L. Gupta, J., it was observed that the prima facie the Statement of Renu, sister of the deceased makes out a clear case of involvement of the petitioner in the crime. Learned Counsel urges that in view of the observation of Gupta, J" the Metropolitan Magistrate was not right in granting interim bail to the petitioner on February 11,1993. He points out that in the order of Metropolitan Magistrate he has observed that the statement of Renu seems to be quite vague.