VIKAS CHAWLA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) In what is arguably the most celebrated dissent in the history of Indian jurisprudence, it was said :

(2.) By way of the present petition filed under Sec. 482 of the Code of Criminal Procedure 1973 ('Cr.P.C.'), the petitioner seeks quashing of order dtd. 6/6/2024 passed by the learned Additional Sessions Judge, Patiala House Courts, New Delhi, whereby the learned Sessions Court has cancelled the regular bail granted to the petitioner by the learned Additional Chief Metropolitan Magistrate, Patiala House Courts, New Delhi vide order dtd. 28/3/2024 made in case FIR No. 200/2024 dtd. 13/3/2024 registered under Sec. 420/468/471 of the Indian Penal Code, 1860 at P.S.: I.G.I. Airport, New Delhi ('subject FIR').

(3.) Vide order dtd. 28/3/2024 the learned ACMM had 'made absolute' the interim bail granted to the petitioner by order dtd. 21/3/2024 made by a predecessor learned Magistrate.