NISHA ARYA Vs. STATE ( NCT OF DELHI)

JUDGEMENT

(1.) Crl.M.A. 12053/2016

(2.) The order dated 9th June, 2016 reads as under:-

(3.) The main contention of learned counsel for the petitioner before this Court is that after this Court rejected the anticipatory bail application of Pooja and Jyoti vide order dated 25th April, 2016 and the learned Additional Sessions Judge also declined to grant regular bail vide order dated 17th May, 2016, the order impugned is a perverse order and bail is required to be cancelled. It is also urged that considering the fact that there have been constant problems regarding parking between the parties and number of FIRs have been registered against the family of Pooja and Jyoti, no bail ought to have been granted.