M. RAVI PRASAD Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) CRL . M.A. No. 7012 of 2006. Allowed subject to all just exceptions. Bail Application Nos. 24110-13 of 2006 1. The petitioners seek transitory bail in a case registered against them at Vishakhapatnam vide FIR No. 133 of 2006 under Section 506/509/34 IPC.

(2.) NOTICE . Mr. Sunil K. Kapoor APP for the State accepts notice on behalf of the respondent.

(3.) THE bail application stands disposed of. Dasti. Application allowed.