ABULIAS JAED AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) These two appeals are preferred under Section 341 Cr PC to assail the common order dated 21.04.2012 passed by Ms. Madhu Jain, ASJ, Saket, New Delhi, whereby the application preferred by respondent no.2 under Section 340 Cr PC was allowed and the matter was directed to be placed before the ACMM (South Distt.) to proceed with the trial of the appellants under Section 340 Cr PC either on his own, or by assigning the same to the concerned Court of P.S. Jamia Nagar.

(2.) FIR No.7/2009 was registered at P.S. Jamia Nagar, Delhi on the complaint of respondent no.2 herein. The appellants were the named accused in the said FIR under Section 448/380/341/34 IPC.

(3.) The appellants applied for anticipatory bail sometime in April 2009. The learned ASJ directed the IO to issue 3 days advance notice in the event of the appellants arrest. The appellants were issued the requisite notice on 20.05.2009 for their arrest.