P Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed under Sec. 439 (2) of the Code of Criminal Procedure, 1973 challenging the Order dtd. 14/6/2022 (hereinafter referred to as 'Impugned Order') passed by the learned Additional Sessions Judge (Electricity)-01, Central District, Tis Hazari Courts, Delhi (hereinafter referred to as 'Trial Court'), granting bail to the respondent no.2 herein in FIR No.146/2022 registered at Police Station: Rajinder Nagar, Central District, Delhi under Sec. 376 of the Indian Penal Code, 1860 (in short, 'IPC').

(2.) The limited grievance of the petitioner/prosecutrix is that the petitioner was not served with a copy of the bail application nor informed of the date of hearing before passing of the Impugned Order.

(3.) The learned counsel for the respondent no.2 is not in position to deny the said fact.